SMT. SILVY Vs. KOOVAPPADY GRAMA PANCHAYAT

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioner applied for a building permit before the 1st respondent for starting an industrial unit. Petitioner had already obtained licence from Single Window Clearance Board for starting the unit. The application for building permit filed by the petitioner was not considered by the Panchayat for a pretty long time, and thereupon, petitioner has approached this Court and secured a judgment in W.P.(C) No.33937 of 2016, directing the Secretary of the Grama Panchayat to take a decision in the application submitted by the petitioner, evident from Ext.P5 judgment. Thereupon, the application was considered by the Panchayat Committee as per Ext.P7 minutes dated 13.03.2017, which was communicated to the petitioner as per Ext.P6 order dated 21.03.2017 by the Secretary of the 1st respondent. It is thus challenging Exts.P6 and P7, this writ petition is filed.