PARK TOWN COOPERATIVE WHOLESALE STORES Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This matter is taken up for hearing through Video-Conferencing mode.

(2.) This writ petition is filed challenging the order of the respondent dated 29.05.2020 calling upon the petitioner to vacate the subject matter premises immediately for the purpose of demolishing the building and reconstructing the same.

(3.) Heard Mr.C.Prakasam, learned counsel for the petitioner and Mr.R.Bharath Kumar, learned Standing counsel, who takes notice for the respondent-Board.