RAHUL P.THOMAS Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) THE petitioners want to conduct an industrial unit, manufacturing M-Sand. For the purpose, they have obtained necessary sanction from all the statutory authorities. According to them, some motivated persons have filed complaints and started agitations obstructing the work on the misapprehension that the petitioners are conducting blasting operations also.

(2.) AS per Ext.P16 order the application for installation of machinery submitted by the petitioners was rejected. The petitioners appealed against Ext.P16 before the Tribunal for Local Self Government Institutions and the same has been set aside by Ext.P17. Some others had challenged the building permit issued to the petitioners by filing an appeal before the Tribunal for Local Self Government Institutions. The said appeal has also been dismissed by Ext.P18. Thereafter, the petitioners had approached this Court by filing WP(C).No.12581/2012 seeking a declaration that the petitioners should have been granted the installation permit. The said relief was declined by Ext.P19 and the Municipality was directed to consider the matter. However, the Municipality referred the matter to the Sub Committee. The petitioners are particularly aggrieved by the action of the Municipality in referring their application for installation permit to the sub committee. According to the petitioners, the Secretary should have passed necessary orders on the application.

(3.) IN view of the above, this writ petition is disposed of leaving open the right of the petitioners to challenge Ext.R1(a) and other orders served on them before the Tribunal for Local Self Government Institutions.