AIROnline 2018 Ker 1003

Kerala High Court

Hon'ble Judge(s): A. K. Jayasankaran Nambiar , J

Kerala Panchayat Raj Act (13 of 1994) , S.254— Kerala Panchayat Building Rules (2011) , R.25(3)— Delay in - Issuance of occupancy certificate and building number - No sufficient justification of delay - Respondent Panchayat directed to number the building constructed by the petitioner and to consider the petitioner's application for issuance of occupancy certificate. (Para 3)