DHRMADOM PARISTHITHI SAMRAKSHANA SAMITHI Vs. DHARMADOM GRAMA PANCHAYAT

JUDGEMENT

(1.) The issue raised in these Writ Petitions are connected, and therefore, the cases were heard and are disposed of by this common judgment.

(2.) For convenience, I shall make reference to the facts as pleaded in W.P.(C) No. 15755/09.

(3.) The 2nd respondent is a Company incorporated under the Companies Act. The 2nd respondent submitted an application to the 1st respondent Panchay at for obtaining a building permit for the construction of a multi storied apartment complex. By Ext.P1 resolution, the Panchayat Committee in its meeting held on 25.4.2008 resolved not to grant permit applied for on the ground that if the project is allowed to come up, that will increase the water shortage in the area.