RAVEENDRAN PILLAI Vs. THE SECRETARY

JUDGEMENT

(1.) When this civil revision petition came up for admission, the learned Counsel submitted before this Court that without numbering the suit stating that the notice under Section 544 of the Municipality Act is lacking in this matter, the Suit was not accepted for want of mandatory notice and the interlocutory application is dismissed.

(2.) The stand of the learned Counsel is that only in a case of pecuniary and territorial jurisdiction, a suit can be returned. It can be only numbered and can consider the maintainability. It is the stand of the learned Counsel that there are also decisions which will show that in urgent situations and on the nature of the prayer, the suit can be entertained.

(3.) Notice dispensed in this petition as without hearing the respondent, the impugned order passed.