P VASUDEVAN NAMBOODIRI, PRABHAKARAN V Vs. WIRELESS-TT INFO SERVICE LTD ; SREEDHARAN NAIR; SECRETARY AND S I OF POLICE

JUDGEMENT

(1.) This writ petition is filed by the Petitioners aggrieved by Exhibit P4 order passed by the Tribunal for Local Self Government Institutions in I.A. No. 791/2010 in appeal No. 549/2010. The appeal is filed by the 1st Respondent herein.

(2.) Heard the learned Counsel for the Petitioners and the learned Counsel appearing for the 1st Respondent who appeared on furnishing notice by the Petitioners.

(3.) The Petitioners are residents in Ward No. 7 of the Chathamangalam Grama Panchayath. The 2nd Respondent has allowed the 1st Respondent to construct a tower in his property. It is the case of the Petitioners that even though permit was initially issued by the Secretary of the Panchayath, by Exhibit P3 the same was cancelled.