FR BERNADINE M LOUIS Vs. KOTTUKAL GRAMA PANCHAYAT

JUDGEMENT

(1.) THE petitioners are aggrieved by the order of the 1st respondent panchayat whereby the petitioners have been directed to demolish a construction made in the petitioners' property allegedly in violation of the Coastal Regulation Zone (CRZ) notification 1991. Petitioners' contention is that the 1st respondent Panchayat has no jurisdiction to decide as to whether the construction made by petitioners is in violation of the CRZ notification and it is the exclusive function of the Coastal zone Management Authority. The petitioners point out that this has been made abundantly clear by the Supreme Court in Ext. P8 judgment. The petitioners therefore seek the following relief: " i. To issue a writ of certiorari calling for the records leading to Exhibits P. 6 and P. 7 and quash the same;"

(2.) THIS is opposed by the counsel for the 1st respondent who would submit that the Panchayat has powers to see whether the construction made by anybody is in violation of the CRZ notification.

(3.) IN Ext. P8 judgment, the Supreme Court has held as follows: