SANDWOOD INDUSTRIES Vs. VALAKAM GRAMA PANCHAYATH

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondents.

(2.) PETITIONER wanted to establish a Packing case manufacturing Unit with band saw with 20 HP motor and re- saw with 15 HP motor. Ext.P3 is the NOC issued by the Fire and Rescue Department, Exts.P4 and P5 are the consents to establish and operate issued by the Pollution Control Board, Ext.P6 is the NOC issued by the Forest Department and Ext.P7 is the NOC issued by the District Medical Officer. On the strength of these documents, petitioner submitted Ext.P1 application to the respondent Panchayat for permit under Section 233 of the Kerala Panchayat Raj Act. That application was rejected by Ext.P8 order where the Secretary informed the petitioner that the Committee decided to reject the application. Petitioner challenged Ext.P8 order before the Tribunal for Local Self Government Institutions by filing Appeal No.253/2012. That Appeal was disposed of by Ext.P9 order, with the following directions:-

(3.) IN the counter affidavit filed by the Panchayat also, the only reason stated to reject the application of the petitioner is that there are complaints from the neighbours.