PERUNKURICHI VILLAGE PANCHAYAT Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed, praying for issuance of a writ of certiorari, to call for the records relating to : (1) the order of second respondent in Na.Ka.No.2715/2011-Sema-3, dated 04.11.2011; (2) the order of first respondent in Na.Ka.No.3113/2011/Uooni-1, dated nil/06/2012 signed on 15.06.2012 and (3) the consequential resolution of third respondent, dated 28.09.2012, in respect of item No.16 according building permission to fourth respondent and to quash the same.

(2.) Facts :

(3.) First respondent has filed a counter affidavit, stating as under: