CHETTIKULANGARA GRAMA PANCHAYAT Vs. STATE OF KERALA

JUDGEMENT

(1.) These Writ Petitions are being disposed by a common judgment as the issue in all these Writ Petitions is common, The petitioner in W.P. (C) No. 30743/2013, namely, Smt. L. Biji, decided to set up an injection moulding unit for manufacturing paper plates. This Writ Petition is essentially filed to permit her to operate the industrial unit in the light of Ext. P23 certificate issued by the District Single Window Clearance Board (hereinafter referred to as the "District Board"), Alappuzha, without any interference by the local Panchayat.

(2.) W.P. (C) No. 18956 of 2013 is filed by the local Panchayat challenging the order passed by the District Board.

(3.) W.P. (C) No. 21295 of 2013 is filed by a resident of the local Grama Panchayat challenging the decision of the District Board.