SUJA SABU PANAKKAPRAMBIL NARAYAMBALAM NORTH PARUR Vs. PALLIPURAM GRAMA PANCHAYATH REPRESENTED BY ITS SPECIAL GRADE SECRETARY PALLIPURAM

JUDGEMENT

(1.) THE Writ Appeal is filed against the interim order passed by a learned Single Judge of this Court in W.P.(C)No.7887/2012 dated 11.4.2012. As per the said interim order, this Court had made it clear that the petitioner will be at liberty to challenge rejection of the permit or to approach the Coastal Zone Management Authority, seeking exemption.

(2.) EXHIBIT P1 produced in W.P.(C)No.7887/12 is the application submitted by the appellant before the Panchayat for grant of permit and EXHIBIT P2 is the reply given by the Panchayat, rejecting the application, for the reason that the construction will be within the Coastal Regulation Zone.