B K S MAHENDRAN Vs. COMMISSIONER BODINAYAKANUR

JUDGEMENT

(1.) WITH consent of the learned counsel on either side, the Writ Petition itself is taken up for final disposal.

(2.) THE facts, which are necessary for the disposal of the above Writ Petition, are set out below:

(3.) IT is further stated in the counter affidavit that on verification, the first respondent came to know that the building is aged about more than 90 years and that the first respondent passed the impugned order based on the representation made by the "Thirukoil Baktharkal Peravai'. IT is further stated in the counter affidavit that it is incorrect to state that the first respondent in collusion with the second respondent is taking steps to dispossess the petitioner from the premises with the aid of police. IT is also stated in the counter affidavit that the respondent has passed the impugned order after due inspection along with the Engineer.