VIJAYAMMA KOMALAN Vs. DISTRICT GEOLOGIST

JUDGEMENT

(1.) I am considering these two writ petitions together since the factual circumstances involved therein are inter-depended and since the prayers sought for in them are opposing each other, but confined to the same factual matrix.

(2.) W.P.(C).No.8676/2019 has been filed by a certain Smt.Vijayamma Komalan alleging that the 7th respondent-

(3.) While so, the afore mentioned Sri.Prakash.G.Ayyappas, filed W.P.(C).No.10223/2019 impugning Ext.P7 order of the 5 th respondent-Grama Panchayat, whereby a building being constructed by him has been directed to be stopped on the ground that he is engaged in illegal quarrying of granite and because he has constructed a compound wall in violation of the applicable Building Rules. The petitioner says that the contents of Ext.P7 are wholly incorrect, since his construction is supported by a sanctioned Building Permit and Plan issued by the said Panchayat and that the extraction of granite has not been done commercially, but only to develop the property and that too, under a valid permission granted by the Geologist and such other competent Authorities. Sri.Prakash.G.Ayyappas, therefore, prays that Ext.P7 in this writ petition be quashed and he be allowed to continue with the construction.