JIJI SAJEEV Vs. SECRETARY

JUDGEMENT

(1.) This Writ Appeal arises out of the judgment of the learned Single Judge dated 2.9.2016 in W.P.(C).No.21629/2016.

(2.) Cherppu Grama Panchayat, the 1 st respondent herein filed the said Writ Petition seeking a writ of certiorari to quash Ext.P11 order dated 10.12.2015 of the Tribunal for Local Self Government Institutions in Appeal No.403/2015 and Ext.P12 order of the said Tribunal dated 17.2.2016 in I.A.No.60/2016 in that appeal. The Grama Panchayat has also sought for a writ of mandamus commanding the Chief Town Planner, Thiruvananthapuram and the District Town Planner, Thrissur, the 3rd and 4th respondents herein, to certify the safety measures and due compliance of the provisions under Rule 61 of the Kerala Panchayat Building Rules, 2011, in respect of the application submitted by the appellants herein and forward the same to the Grama Panchayat for appropriate action.

(3.) The reliefs sought for in the Writ Petition were opposed by the appellants/respondents 4 and 5 by filing a detailed counter affidavit.