MOHANDAS Vs. CORPORATION OF THIRUVANANTHAPURAM

JUDGEMENT

(1.) MR.R.Gopan, counsel for the petitioner made a very fervent appeal for quashing Ext.P3 order under which the Ombudsman for Local Self-Government Institutions has directed the Corporation of Thiruvananthapuram to take action against the petitioner. MR.Gopan would place before me the certificate dated 5.12.2006 issued by the Corporation which is to the effect that the controversial wall constructed by the petitioner has not been surrendered to the Corporation.

(2.) WHATEVER that be, it is fairly clear that before Ext.P3 orderwas passed by the Ombudsman, the Corporation had taken action byissuing a provisional order to the petitioner in respect of the wall in question. To the show-cause notice which was issued by the Corporation, the petitioner has submitted reply, and hearing notice is already issued by the Corporation to all parties. The Corporation will conduct a hearing on the basis of the notice already issued and take a correct decision. It is needless to mention that the Corporation will take due note of its own certificate dated 5.12.2006 issued to the petitioner before taking a decision, apart from taking note of all other relevant materials. Decision will be taken by the Corporation at their earliest and at any rate within one month of hearing the matter. Once decision is taken, copies of the order will be communicated to all the parties including the petitioner. The Writ Petition is disposed of as above.