SECRETARY OLAVANNA GRAMA PANCHAYATH, OLAVANNA Vs. HI

JUDGEMENT

(1.) This appeal is filed by the eighth respondent in W.P.(C) No.41910 of 2017 against the order passed by the learned single Judge in I.A. No.651 of 2018. By the said order, the learned single Judge has permitted the first respondent herein to proceed with the construction, on the strength of the Building Permits and other sanctions already issued by the appellant Panchayat, at the risk and cost of the first respondent.

(2.) We heard the learned counsel for the appellant, learned counsel for the first respondent and also the learned counsel appearing for the other respondents.

(3.) It is not the case of the appellant that the constructions are without obtaining permits and other sanctions. It is also not the case of the appellant that the land in question is one included in the data bank prepared under Act 28 of 2008. In such a situation, as the construction has already progressed substantially, we see no reason to find fault with the order passed by the learned single Judge.