SUBAIDA.P Vs. CHENGALAYI GRAMA PANCHAYATH

JUDGEMENT

(1.) The case set up in the W.P.(C.) is as follows :

(2.) Heard Sri.Saijo Hassan, learned counsel appearing for the petitioner, Sri.V.T.Madhavanunni, learned counsel appearing for R1 and R2 (Chengalayi Grama Panchayat), Sri.Jestin Mathew, learned Government Pleader appearing for R3 and Sri.Salil Narayanan, learned counsel appearing for R4.

(3.) This Court has passed an interim order dated 18.6.2019 in this W.P.(C.), ordering that the 4th respondent shall not under take any construction whatsoever in his property which is on the eastern side of the petitioner's property, without obtaining necessary building permit from the 1st respondent Grama Panchayat. The petitioner would assert that even till date, the 4th respondent has not obtained the building permit from the respondent Grama Panchayat, mandated as per the Kerala Panchayat Building Rules.