V.RAMASUBRAMANIAN, J. - (1.) Leave granted.
(2.) Challenging a common order passed by the Kerala High Court, first in a batch of writ petitions and then in a batch of review petitions, prohibiting them from carrying on the activity of development of a resort, in a backwater island namely Nediyathuruthu island in Vembanad lake, Alappuzha District of the State of Kerala, on the basis of Kerala Coastal Zone Management Plan Regulation (hereinafter 'KCZMP') Zone Notifications, the project proponent has come up with the above appeals.
(3.) The High Court was concerned, in the batch of cases, about the development of resorts in two backwater islands, by name Vettila Thuruthu and Nediyathuruthu, located in Vembanad lake, Panavally Panchayat, in Alappuzha district of the State of Kerala.;