M P ITTOOP Vs. AIKARANADU GRAMA PANCHAYAT

JUDGEMENT

(1.) THE subject matter of these writ petitions is the permit issued to install a machinery as well as the licence issued to function the same in the name of the petitioner in W.P(C) No.11334 of 2009.

(2.) IN W.P(C) No. No.21286 of 2013, the petitioner who is a local resident, seeks a direction to respondents 2 and 3 to take action on the complaints preferred by him against the petitioner in W.P(C) No.11334 of 2009. In W.P(C) No.11334 of 2009, the petitioner challenges the order of the Tribunal for Local Self Government Institutions cancelling the permit issued in his name on the ground that no application to obtain the permit was filed.

(3.) AS the petitioner in W.P(C) No.11334 of 2009 is arrayed as the 5th respondent in W.P(C) No.21286 of 2013, the parties and the exhibits can be referred as they are arrayed in W.P(C) No.21286 of 2013.