T SURESH BABU Vs. MANJERI MUNICIPALITY

JUDGEMENT

(1.) THE grievance of the petitioner is that on account of the construction of the road in a negligent manner by the third respondent who has constructed the same on behalf of the 1st respondent-Municipality, the petitioner's compound wall on the southern side of the property collapsed. According to the petitioner, the 1st respondent-Municipality and the third respondent are liable to compensate him.

(2.) I do not propose to say anything on the merits of the matter. Ext.P1 representation has been submitted by the petitioner before the 2nd respondent. The 2nd respondent will take up Ext.P1 immediately, issue notice to the petitioner and also to respondents 1 and 3, hear them and take a correct and just decision on Ext.P1 at his earliest and at any rate within six weeks of his receiving a copy of this judgment. The Writ Petition will stand disposed of as above.