ZILLA JANATA DAL Vs. COMMISSIONER CITY MUNICIPAL COUNCIL

JUDGEMENT

(1.) Petitioner states that the licence to construct a building has been granted by the respondent - Authority as per Annexure-J on 13.05.2019 and the construction has already commenced. Photographs showing the structure put up as on date are furnished along with a memo.

(2.) Petitioner submits that insofar as the notice dated 23.01.2020 referring to the complaint by the public, necessary reply at Annexure-L has been made out. However, it is submitted that without passing a considered order on the basis of the reply furnished at Annexure-L, fresh notice has been issued at Annexure- M, which is in the nature of an order directing the petitioner to stop further construction.

(3.) Taking note of the fact that as regards to the notice at Annexure-K and with respect to the complaint that is referred to therein, the petitioner has made out his reply at Annexure-L, it is necessary that the respondent - Authority would pass necessary orders with respect to the reply made at Annexure-L submitted to the notice at Annexure-K. In the interregnum, notice at Annexure-M is directed to be kept in abeyance.