HASSAN BODUMUKAJOTHI Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) The petitioners were Board Members of the Lakshadweep Building Development Board. They are aggrieved by the order dated 11/05/2021 ordering winding up of the Board with effect from 31/05/2021.

(2.) The petitioners state that with an objective of regulating the use of building materials including coral materials in building operation, for supply of building materials and for undertaking Housing Projects in the Union Territory of Lakshadweep, the President promulgated Ext.P1 Lakshadweep Building Development Board Regulations, 1997. The Board has contributed substantially in protection of unique environment of Lakshadweep. Local people were procuring building materials from the Board. About 204 applications under BPL category and 756 applications under APL category are pending.

(3.) While so, Ext.P4 order has been issued by the 5th respondent ordering winding up of the Board. According to the petitioners, before superseding the Board, the Administrator is bound to issue a show-cause notice to the Board as mandated by Regulation 25 of Ext.P1 Regulation. Ext.P4 has been issued violating Regulation 25 and without any authority of law. A Notification should be published in the Lakshadweep Gazette, which has not been done.