PERUMBAVOOR MUNICIPALITY Vs. GREENLAND PARTICLE BOARD PVT LTD.

JUDGEMENT

(1.) THE petitioners have approached this Court with the following prayers.

(2.) WHEN the matter came up for consideration before this Court on 11.04.2014, the following interim order was passed; which was subsequently extended till this day, as per the order dated 25.04.2014. Till 25.04.2014, we direct respondents 1 & 2 to see that any construction of factory/workshop or workplace and installation of equipments for which permission is required under Section 448 of Kerala Municipality Act will not be done by the 7th respondent without obtaining such permission.

(3.) AFTER hearing both the sides, this Court finds that nothing further remains to be considered in this writ appeal. Accordingly, the matter is closed without prejudice to the rights and liberties of the petitioners to challenge the decision taken by the Municipality, or the licence issued in this regard, in accordance with the relevant provisions of law, if aggrieved and if so advised.