(1.) The petitioner, who is stated to be the owner of shop room bearing Building No.23/181 situates at Muttom Bazar within the 1st respondent Municipality, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P1 provisional order dated 03.12.2018 issued by the 2nd respondent, who is the Secretary of the said Municipality, in exercise of his powers under sub-section (1) and (2) of Section 406 of the Kerala Municipality Act, 1994, whereby the petitioner has been directed to demolish certain constructions made in the aforesaid building, without obtaining necessary building permit; and Ext.P7 order dated 15.05.2019 issued by the 2nd respondent, whereby Ext.P1 order stands confirmed.
(2.) Heard the learned counsel for the petitioner and also the learned Standing Counsel appearing for the Municipality, representing respondents 1 and 2.
(3.) The sole issue that arises for consideration in this writ petition is as to whether any interference is warranted on Ext.P1 provisional order and Ext.P7 final order issued by the 2nd respondent, in exercise of the writ jurisdiction of this Court under Article 226 of the Constitution of India.