Kerala High Court
Renjith vs The Secretary on 12 December, 2007
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 21707 of 2007(H)
1. RENJITH, S/O.VEROOR THATTARAPURACKAL
... Petitioner
Vs
1. THE SECRETARY, EDAPAL GRAMA PANCHAYATH,
... Respondent
2. DR.PUSHPAKARAN, "SWATHY",
For Petitioner :SRI.T.KRISHNAN UNNI
For Respondent :SRI.U.BALAGANGADHARAN
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :12/12/2007
O R D E R
PIUS C. KURIAKOSE, J.
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W.P.(C) No. 21707 OF 2007
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Dated this the 12th day of December, 2007
JUDGMENT
The allegation raised by the petitioner is that the 2nd respondent is constructing a building deviating from the plan which has been approved in his favour by the 1st respondent Panchayat. The 1st respondent will take up Ext.P4 immediately, hear the petitioner and 2nd respondent and take a correct decision. Decision as directed above will be taken at the earliest and at any rate within one month of receiving copy of this judgment. In the meanwhile, the 2nd respondent is reminded that the constructions will be subject to the decision to be taken by the Panchayat on Ext.P4.
PIUS C. KURIAKOSE, JUDGE
btt
WPC 2