A O THOMAS Vs. SECRETARY

JUDGEMENT

(1.) PETITIONER is aggrieved by Ext.P3 order passed by the respondent directing the petitioner to surrender the vacant possession of the alleged encroachment made by the petitioner in constructing the compound wall. According to the petitioner no opportunity what so ever was granted to him. That the petitioner was not granted the opportunity is not seriously disputed also. In the above circumstances, this writ petition is disposed of as follows: Ext.P3 will be treated as only a notice regarding the proposal. It will be open to the petitioner to submit his objections to the respondent within a period of one month from today. Thereafter, the respondent will afford an opportunity for hearing to the petitioner and pass appropriate orders adverting to the contentions taken by the petitioner, taking note also of the pendency of O.S. 643/2003 on the file of the Munsiff Court, Kottayam. Till orders are passed as above, the interim order passed by this court on 7.11.2003 will continue. The writ petition is disposed of as above.