KULAKKADA GRAMA PANCHAYATH Vs. SABU THOMAS

JUDGEMENT

(1.) Above writ petition is filed challenging Ext.P9 order passed by the 3 respondent Tribunal for Local Self Government Institutions, in Appeal No. 337 of 2015, whereby the order passed by the 2 petitioner, cancelling Ext.P1 building permit issued in favour of the 1 respondent was set aside.

(2.) The facts of the case, in brief, are as follows:

(3.) The 3 respondent Tribunal after considering the rival contentions of the parties allowed the appeal as per Ext.P9 order dtd. 20/6/2016, whereby Ext.P2 notice dtd. 26/3/2015 issued by the 1 petitioner was set aside and the permit issued to the 1 respondent was restored, however making it clear that if the situation so requires, the 2 petitioner, will be at liberty to initiate appropriate fresh proceedings as per law against the 1 respondent notwithstanding the issuance of Ext.P9 order. It is challenging Ext.P9 order passed by the 3 respondent that the present writ petition is filed.