CHACKO P.O Vs. PUTHANVELIKKARA GRAMA PANCHAYAT PUTHANVELIKKARA

JUDGEMENT

(1.) The petitioner, who is stated to be the absolute owner in possession of building with rooms bearing Nos.12/707, 12/708 and 12/709 within the 1st respondent Grama Panchayat, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P4 stop memo dated 24.11.2018 issued by the 2nd respondent directing him to stop the unauthorised reconstruction of the shop rooms.

(2.) On 10.12.2018 when this writ petition came up for admission, this Court issued urgent notice by speed post to the respondents, returnable in two weeks. While ordering the writ petition to be listed after service is complete, this Court has ordered that if any repair works are carried out by the petitioner, permitted under , the stop memo will not stand in the way, as it is challenged in the writ petition. The said order was operative for a period of one month. The said interim order which was extended from time to time, was extended by two weeks on 20.3.2019.

(3.) A counter affidavit has been filed by the respondents, opposing the reliefs sought for in this writ petition. Along with the said counter affidavit, the respondents have filed I.A.No.1/2019 seeking an order to vacate the interim order.