SHEENA Vs. THE ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to quash Ext.P9 order passed by the 1st respondent dated 11.11.2016, where by petitioner was directed to demolish the construction carried out by the petitioner encroaching into the puramboke property and for other related reliefs.

(2.) Material facts for the disposal of the writ petition are as follows:-

(3.) Petitioner has also submitted Ext.P8 application before the 4th respondent seeking to conduct survey of the property, which is also pending consideration. Petitioner seeks appropriate orders in view of the pendency of Ext.P8 application pending before the 4th respondent.