K.MUTHULAKSHMI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) It is the case of the petitioner that she has built a house measuring 2180 sq. ft. In S.No.1406/2B1, Tenkasi Village, corresponding to New Survey No.37, TS.No.109 Tenkasi Town. The fourth respondent has issued a notice dated 23.06.2020 directing her to demolish the said house within three days from the receipt thereof. Challenging the said notice, Shankari has filed the present writ petition.

(2.) Heard the learned counsel for the petitioner, Mr.V.R.Shanmuganathan, learned Special Government Pleader for the respondents 1 to 3 and 5 and Mr.Athimoolapandian, learned counsel for the fourth respondent Municipality.

(3.) On a perusal of the impugned notice dated 23.06.2020, it is obvious to us that a printed format has been used as a show cause notice inasmuch as in the last line, it is stated as follows: