R S PRABHAKAR Vs. SECRETARY PALA MUNICIPALITY

JUDGEMENT

(1.) EXT.P1 is a provisional order issued by the respondent Municipality against the petitioner, requiring him to remove an unauthorised structure made by him, on the southern side of his commercial building. On receipt of the order petitioner filed Ext.P2 reply. The matter was considered by the Municipality and Ext.P3 order was issued under Section 406(3). By this order petitioner was informed that the construction made by him was unauthorized and therefore should be removed. Against this order petitioner filed Ext.P4 appeal before the Tribunal for Local Self Government Institutions. Tribunal considered the matter in the light of Ext.P6 written statement filed by the Municipality and dismissed the appeal by Ext.P7. It is thereafter this writ petition has been filed.

(2.) COUNSEL for the petitioner contended that this was only a telephone booth made on the southern side of the structure and that Municipality itself has found in Ext.P9 that there was no violation of the Building Rules in the matter.

(3.) NEEDLES sto say that this judgment or order of the Tribunal will not stand in the way of the petitioner in applying for the regularization of the structure in question. Writ Petition is disposed of as above.