N K S M SHAHUL HAMEED Vs. COMMISSIONER, PANCHAYAT UNION; ASSISTANT DIRECTOR OF PANCHAYAT AND THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The challenge in this writ appeal is against the order of the learned Single Judge, dated 02.11.2007, passed in W.P.(MD) No. 9031/2007.

(2.) A resume of facts absolutely necessary and germane for the disposal of this writ appeal would run thus:

(3.) Heard the learned Counsel for the appellant who would air the grievance to the effect that even though the appellant may not have the locus standi to invoke Section 205(1)(b) of the Act, yet he is having a right to petition the authority concerned so as to make him to invoke his suo-motu power under Section 205(1)(a) and that there is no embargo for the appellant to seek remedy before this Court in that regard.