C.KRISHNADHAS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner claims to be a public interest litigant alleging that the eighth respondent, without obtaining planning permission whatsoever, has put up unauthorised construction by encroaching upon the Koduvanamthottam Village road, which leads to Marthandam - Thangapattinam State Highways.

(2.) Heard the submissions of the learned Counsel appearing for the petitioner.

(3.) This Court, during the course of hearing, put a specific query to the learned Counsel appearing for the petitioner as to the premises in which the petitioner is residing/owning is authorised or unauthorised and for want of instructions, the learned Counsel appearing for the petitioner is unable to answer the said query.