KURIAN,J. - (1.) Leave granted.
(2.) The Commissioner, Corporation of Madurai is before this Court, aggrieved by the judgment of the High Court. The issue pertains to the steps taken by the Commissioner by proceeding against respondent No.1 for the alleged construction in violation of the Rules. The stand taken by Respondent No.1 is that the construction is as per the permission granted by the Standing Committee for Town Planning and Development Corporation of Madurai.
(3.) It is pointed out by Mr. Sanjay R. Hegde, learned senior counsel appearing for the appellant, under the Rules, Standing Committee is only the Appellate Authority in respect of the powers exercised and orders passed by the Commissioner and, therefore, the Appellate Authority cannot be the original authority.;