AHAMMED Vs. PERUMANNA KLARI GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioner, who is stated to be the owner in possession of 10 cents of property in Survey No.157 of Perumanna Village covered by Ext.P1 tax receipt dated 13.03.2017 issued by the Village Officer, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P10 notice dated 05.02.2019 issued by the 2nd respondent who is the Secretary of the 1st respondent Grama Panchayat, whereby, the petitioner has been asked to demolish the building and structures in Re.survey No.158 of the Perumanna Klari Grama Panchayat, within fifteen days of the receipt of the same, failing which action will be taken under Section 279 of the Kerala Panchayat Raj Act. The petitioner has also sought for a writ of mandamus commanding the 2nd respondent to produce before this Court, the report stated to have been submitted by the 3rd respondent Thahsildar, based on which Ext.P10 notice has been issued.

(2.) On 06.03.2019, when this writ petition came up for admission, the learned Standing Counsel for respondents 1 and 2 and also the Senior Government Pleader for the 3rd respondent, were directed to get instructions.

(3.) Heard the learned counsel for the petitioner, learned Standing Counsel for respondents 1 and 2 and also the learned Senior Government Pleader appearing for the 3rd respondent.