ABDUL KHADER Vs. TALUK PANCHAYATH

JUDGEMENT

(1.) The petitioner - Abdul Khader, S/o.Mohammad has filed these writ petitions aggrieved by the order passed by the Appellate Authority and Executive Officer of Taluk Panchayat Bantwal, saying that he is a tenant of one Subbanna Naika, whose construction at the site in question is alleged to be illegal and unauthorized.

(2.) In a PIL petition filed by one Mr. Abdul Hakim in Writ Petition No.44266/2017(Mr. Abdul Hakim Vs. The State of Karnataka and others), a Division Bench of this Court directed on 22/01/2018 to the Respondent - the Panchayat Development Officer of Kolnadu Gram Panchayat to take action in accordance with law against the said alleged illegal construction.

(3.) The impugned action appears to have been initiated by the Respondent Gram Panchayat in pursuance of the said directions of the Division Bench of this Court. The petitioner also appears to have filed a Civil Suit on 03/02/2018 in the Court of the learned Civil Judge (Jr.Dvn.) Bantwal vide O.S.No.70/2018 (Sri Abdul Kadhar Vs. Kolnadu Grama Panchayath and another), a copy of which is produced on record as Annexure F.