BALASUBRAMANIAM Vs. CHOONDAL GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioners have filed this writ petition seeking the following reliefs:

(2.) The allegation made in the writ petition is that the third respondent has carried out construction of a building adjoining the property of the first petitioner, without complying with the Kerala Panchayat Building Rules, 2011 ('Rules, 2011' for short) and without securing any permit and approved plan from the Secretary of the Grama Panchayat , the second respondent.

(3.) A detailed counter affidavit is filed by respondents 1 and 2, in which it is stated as follows: