V.N. SREEDHARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has approached this Court apprehending that respondents 4 and 5 are attempting to make a construction for the purpose of establishing a Church in a thickly populated area at Rajakkad, Idukki. According to him, when he came to be aware that the Panchayath is likely to consider the application made by respondents 4 and 5 for grant of building permit for such purpose, he preferred Ext.P3 representation before the said Authority and prays that the same be directed to be taken up and disposed of, before any such permit is issued. Alternatively, he prays that if the building permit has already been issued, then the same be set aside and the Panchayath be directed to reconsider the matter in view of his representation, namely Ext.P3.

(2.) Sri.Rajasekharan Nair-learned Senior Government Pleader appearing on behalf of the official respondents, submits that though he does not have any information as to whether any building permit has already been issued in favour of respondents 4 and 5, the complaint of the petitioner, namely Ext.P3, can be considered by the Secretary of Rajakkad Grama Panchayath, so that an apposite decision thereon can be taken by the said Authority, after hearing respondents 4 and 5 also. He, therefore, prays that this Writ Petition be ordered on such terms.

(3.) Even though I am aware that this Court has not issued any notice to respondents 4 and 5, in view of the limited request made by the petitioner-that his representation be directed to be taken up and disposed of by the Secretary of the Grama Panchayath-I deem it appropriate to dispose of this Writ Petition at the threshold, since am of the view that the directions I propose herein will not prejudice the party respondents either.