ANTO CHEERAKATHIL Vs. UNION OF INDIA

JUDGEMENT

(1.) DATED THIS THE 8TH DAY OF JULY, 2020 Heard the learned counsel for the petitioner, the learned Assistant Solicitor General of India appearing for respondents 1 to 4 and the learned counsel for the 5th respondent as well as the learned Standing Counsel appearing for the additionally impleaded 6 th respondent.

(2.) The prayer in this writ petition is for a consideration of Ext.P12 objection preferred by the petitioner while the application made by the 5th respondent for classification of his hotel as a heritage hotel is being considered. The learned counsel for the petitioner submits that the petitioner has raised valid objections in Ext.P12 as against the grant of classification as applied for and the same is liable to be considered in accordance with law.

(3.) The learned counsel appearing for the Panchayat submits that there is no challenge made against any of the certificates issued by the Panchayat and that the petitioner and other members of his family has been making repeated representations as against the grant of a heritage hotel classification to the 5 th respondent. It is submitted that in the absence of any challenge to the building permits or the orders of regularization issued to the 5th respondent, the petitioner has no right to object to the application being considered.