ANUGRASHA BUILDERS Vs. SECY PALAKKAD DEVEP

JUDGEMENT

(1.) IN this original petition, the petitioner challenges Ext. P3 order passed by the Palakkad Development Authority by which the earlier no objection certificate granted by the authority to the petitioner for construction of a building in the property in question was cancelled by the authority. The very same order was under challenge in O.P. No. 18531/1999, which was disposed of by a learned Judge of this Court by judgment dated 30-11-2005 in the following manner: