THEODORE THILAK Vs. PARAVOOR MUNICIPALITY

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P2 notice issued by the 1st respondent-Municipality. According to the petitioner, Ext.P2 was issued by the Municipality without verifying the records. THE records, learned counsel for the petitioner submits, will reveal that all the directions given to the petitioner were readily complied with by the petitioner. I do not propose to say anything on the correctness of the above claim of the petitioner. But the petitioner has submitted Ext.P3 before the Municipality. THE Municipality will take up Ext.P3 at the earliest, consider the same in the light of the grounds raised in the Writ Petition, conduct a further inspection of the petitioner's premises and take a correct decision on Ext.P3. This, the Municipality will do at their earliest and at any rate within six weeks of receiving copy of this judgment. Till such time as a decision is taken as ordered above on Ext.P3, all coercive action pursuant to Ext.P2 will be kept in abeyance.