SANTO JOSEPH Vs. SATATE OF KERALA

JUDGEMENT

(1.) A .V.RAMAKRISHNA PILLAI, J Under challenge in this writ petition is Ext.P2 order passed by the Tribunal for Local Self Government Institutions in Appeal No.40 of 2014 which was filed by the second respondent challenging Ext.P1 decision of the respondent Panchayat deciding to stop the running of granite quarry.

(2.) THE second respondent applied for a permit under Section 233 of the Panchayat Raj Act before the third respondent Panchayat for establishing a granite quarry in 1.70 hectres of Government land (Baren land) comprised in Sy.No.79/1/5/1 of Manjalloor Village in Muvattupuzha Taluk. The Executive Committee of the Panchayat as per Resolution No.IV(2) dated 19.4.2012 granted installation permit.

(3.) ALLEGING that the proceedings of the Panchayat was illegal, the petitioners filed Appeal No.1151/2013 before the Tribunal for Local Self Government challenging the aforesaid resolution.