PRAFUL Vs. TOWN MUNICIPAL COUNCIL

JUDGEMENT

(1.) The petitioner herein had preferred Writ Petition No.103001/2021 (LB-RES) challenging an order by which he was required to demolish the structure put up by him on the ground that it was unauthorizedly erected.

(2.) This Court, by an order dtd. 27/10/2021, noticed that the petitioner had, admittedly, constructed the structure without obtaining any building plan and since the building was unauthorized, it would have to be demolished. This Court therefore refused to interfere with the order of demolition.

(3.) However, since an allegation was made that the petitioner's structure was alone targeted for demolition. The respondents were directed to carry out a survey of Somavarpeth Main Road of Chikodi and submit a report as regards the violation by any of the property owners of the byelaws. The petitioner was also permitted to bring to the notice of the Municipality of any violations.