SANTHOSH T.G Vs. CHERANALLOOR GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner has approached this Court asserting that he is the owner of a flat in a Residential Complex by name 'Metro Paradise' at Edayakkunnam and that the 3 rd respondent, who is also the owner of another Apartment in the said Complex, is using his flat for the purpose of running a lodge, by renting it out on a daily basis to others including foreigners.

(2.) The petitioner asserts that the afore activity of the 3 rd respondent is being done without obtaining any licence from the Panchayat and therefore, that it is illegal; consequently, constraining him to prefer Ext.P3 representation before the 2 nd respondent-Secretary of Cheranalloor Grama Panchayat. The petitioner prays that said Authority be directed to take up Ext.P3 and dispose it of at the earliest, after affording him an opportunity of being heard.

(3.) In response, the learned Standing Counsel for the Panchayat submits that the representation of the petitioner has already been considered by the Secretary and that Ext.R3(a) decision has been placed on record. He, therefore, prays that this writ petition be dismissed.