SHAHINA IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed by Smt.Shahina Ibrahim, who is elected to be a member of Ward-16 of the 5th respondent - Ittiva Grama Panchayath and she impugns Ext.P7 order issued by the Secretary of Kerala Ground Water Authority; Ext.P9 order of the Single Window Clearance Board, Kollam and Ext.P10 consequential order issued by the Secretary of the said Panchayath, all in favour of the 8th respondent.

(2.) According to the petitioner, the orders impugned in this writ petition are illegal and unlawful, since, through Ext.P7 the Secretary of Ground Water Authority has permitted the 8 th respondent to draw 25000 litres of water per day for commercial exploitation; while the Single Window Clearance Board has, through Ext.P9, directed the Secretary of the Grama Panchayath to restore a building permit, earlier granted to the 8 th respondent but subsequently cancelled, for setting up a packaged drinking Water Unit. The petitioner, further says that Ext.P10 order, restoring the Building Permit to the 8th respondent, was thereafter, issued by the Secretary of the Grama Panchayat, which is only a forced consequence to Ext.P9; and thus prays that all the impugned orders be set aside by this Court.

(3.) I have heard Shri.C.R.Syamkumar, learned counsel appearing for the petitioner; Shri.Kurian George Kannanthanam, learned Senior Counsel, assisted by Shri.P.M.Sameer, learned counsel appearing for the 8th respondent; Shri.Rajan Vishnuraj, learned counsel appearing for additional respondents 9 to 12; Shri.Manoj Ramaswamy, learned Standing Counsel for respondents 5 and 6 and Shri.C.M.Nazar, learned Special Government Pleader appearing on behalf of the official respondents.