THANKAMMA Vs. SECRETARY, NEDUVATHOOR GRAMA PANCHAYATH

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the counsel appearing for respondents.

(2.) EXT.P1 is an order of demolition issued against the petitioner. By that oder, a structure constructed by him in front of her shop building was ordered to be demolished on the basis that the construction is in violation of the provisions of the Kerala Panchayath Building Rules. Petitioner filed an appeal against the order and that appeal was also rejected by the Tribunal for Local Self Government Institutions in Ext.P6 order. It is challenging Exts.P1 and P6, the writ petition is filed.

(3.) IN view of this, I direct the first respondent to consider the application and pass orders thereon. It is also ordered that the first respondent shall inspect the site in question verify compliance with the Rules and in case, there is any deviation in the Rules, he shall give the petitioner an opportunity to rectify those defects. Thereafter, orders shall be passed on the application made by the petitioner, in accordance with law. It is directed that until the orders are passed as above, proceedings pursuant to Exts.P1 and P6 will be kept in abeyance. Writ petition is disposed of as above.