A.MOHANDAS Vs. THE SECRETARY, NEDUMANGAD MUNCIPALITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

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

(3.) A statement is also filed by the first respondent refuting the allegations claims and demands raised by the petitioner and also pointing out that, there are certain defects to the constructions carried out by the petitioner and occupancy was issued by mistake. Any how, it is an admitted fact that Ext.P5 objection submitted by the petitioner was received by the first respondent after passage of Ext.P6 order. It is also clear from the documents produced and the pleadings put forth by the respective parties that no opportunity was provided to the petitioner before passing final orders, namely, Ext.P6.