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Judgment
Murali Purushothaman, J
This writ petition has been filed challenging Exts.P1 and P4. Ext.P1 is the building permit issued by the 3rd respondent to the 4th respondent for erection of a ground based telecommunication tower. By Ext.P3, the Panchayat issued a show cause notice as to why the permit shall not be cancelled. Challenging Ext.P3, the 4th respondent approached the Tribunal for Local Self Government Institutions and by Ext.P4 the Tribunal set aside Ext.P3 and directed the 3rd respondent to rectify the defects in the application and restored Ext.P1. It is challenging Exts.P1 and P4, the petitioner has approached this Court.
When this writ petition came up for further consideration today, it is submitted by Sri.O.V Maniprasad, the learned counsel for the petitioner that, the 4th respondent has constructed the telecommunication tower elsewhere and there is no subsisting grievance for the petitioner.
The learned counsel for the petitioner therefore submits that the writ petition can be closed without prejudice to the right of the petitioner to approach this Court in case any further cause of action arises.
Accordingly, recording the submission of the petitioner as above, the writ petition is closed.