Jayaraman v. Kadavallur Grama Panchayath

JUDGMENT

The petitioner has a family property near a temple which has been declared as an Archaeological monument. The petitioner wants to construct a building in his family property. In fact, the petitioner started construction after obtaining a permit from the Panchayat. But, he has been informed by the Senior Conservation Assistant of Archaeological Survey of India, the 2nd respondent herein that he cannot make the construction, without obtaining permission from the appropriate authority under the Ancient Monuments and Archaeological Sites and Remains Act. The petitioner has submitted an application for such permission. From Ext.P4, it is seen that the same has been forwarded to the 3rd respondent, who is the competent authority under the Act to consider such applications. The petitioner seeks expeditious consideration of the petitioner's application referred to in Ext.P4

2. The learned Asst. Solicitor General appearing for the 2 respondent submits that the petitioner's application has been forwarded to the 3 respondent.

3. Having heard the learned counsel for the petitioner, the learned Asst. Solicitor General and the learned Government Pleader appearing for the 3 respondent, I dispose of this writ petition with a direction to the 3 respondent to consider and pass orders on the application for permission submitted by the petitioner and referred to in Ext.P4, in accordance with the Act, as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment.