S SASIDHARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS Writ Petition has been filed to quash the proceedings in fl;ol mDkjp No.166/11-12 dated 1.11.2011 granting permission to the fifth respondent to put up a tin shed for running workshop and consequently to remove the workshop of the fifth respondent situated at Survey No.324/7B1 comprised in Nalloor Village, Kanyakumari District.

(2.) FIFTH respondent is a mechanic and he is running a workshop for four wheelers in Nalloor Village. Fifth respondent purchased the property in re- survey No.324/7B1 from one Jeyaraj of Thiruvattar Village under the sale deed dated 9.6.2005 and sought for permission to construct the tin shed for running workshop in the said place.

(3.) AFTER personal hearing, the fourth respondent Town Panchayat granted permission in fl;ol mDkjp No.166/11-12 dated 1.11.2011 permitting the fifth respondent to put up tin shed workshop subject to conditions imposed thereon. Challenging the impugned proceedings granting permission to the fifth respondent to put up tin shed workshop, the petitioner has filed this Writ Petition.