K SUBRAMANI Vs. EXECUTIVE OFFICER UTHANGARAI TOWN PANCHAYAT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the first respondent.

(2.) THE learned counsel appearing on behalf of the first respondent had submitted that notices have been issued to the second respondent, on 22.09.2009, 17.11.2009 and 07.12.2009, with regard to the deviations in the construction put up by the second respondent in the property in question .