T S PRASAD Vs. SECRETARY ALUVA MUNICIPALITY

JUDGEMENT

(1.) THE writ petition is filed with the following prayers :-

(2.) IT is not in dispute that Ext.P12 order passed by the District Collector is without notice to the petitioner, though he is the affected party and at whose instance the Municipality had originally issued a direction to demolish the alleged unauthorised construction, as can be seen from Exts.P14 and P15. Ext.P12 is a standard form order. That does not reflect any application of mind on the various contentions taken by the petitioner and in the factual background of the case. I quash Ext.P12 and the consequential Ext.P13. There will be a direction to the third respondent to look into the matter with notice to the petitioner and respondents 1 and 5, and pass appropriate orders thereon in accordance with law, within a period of three months from the date of production of a copy of the judgment. The writ petition is disposed of as above.