MOHAMMED SHERIEF Vs. KUZHIMANNA GRAMA PANCHAYATH

JUDGEMENT

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

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

(3.) According to the petitioner, the mother of the petitioner constructed a two-storied building in her property as per the approved plan issued by the Panchayat and ground floor of the building completed in the year 2012, and the first floor in the year 2013. Thereafter, tax was paid for the ground floor of the building up to the year 2014, and paid tax of the first floor of the building up to the year 2013. The ground floor is consisting of seven rooms and first floor is consisting of six rooms. One of the neighbours of the petitioner viz., Ali submitted a complaint before the Panchayat alleging that there is violation of Building Rules while making construction. Immediately on receipt of the said complaint, Panchayat issued Ext.P6 order directing to demolish the construction made by the petitioner, and against the said order, Appeal No.605 of 2013 is filed before the Tribunal for Local Self Government Institutions, Thiruvananthapuram, and the Tribunal has set aside the order as per Ext.P10 and directed the Panchayat to take appropriate action after issuing show cause notice within a period of one month. However, no action has been taken by the Panchayat.