ANURADHA Vs. CHIEF OFFICER, TOWN MUNICIPAL COUNCIL

JUDGEMENT

(1.) The petitioners are challenging the permission granted to the 2nd respondent to put up a construction on his property.

(2.) In my view, the petitioners cannot possess any locus to challenge the permission granted to the 2nd respondent to put up a construction on his property.

(3.) It is also not in dispute that the Trial Court in O.S.No.72/2022 has already granted an injunction in favour of the 2nd respondent after imposing a condition that the 2nd respondent obtains necessary approvals from the authorities.