L PUNIAKODI Vs. EXECUTIVE OFFICER PAMMAL MUNICIPALITY

JUDGEMENT

(1.) BY consent of the learned counsel on either side, this Writ Petition is taken up for final disposal. The learned Government Advocate takes notice for the Respondent. Heard both sides.

(2.) THE learned counsel for the Petitioner has submitted that the Respondent has issued the impugned communication dated 12. 4. 2007, directing the Petitioner to remove the culvert, which is constructed for the use and purpose of hoisting their party flag, without affording opportunity to the Petitioner and that the said communication is not in accordance with the provisions of Section 339 of the Tamil Nadu District Municipalities Act, 1920 (hereinafter referred to as the Act) and prayed for quashing of the impugned order.

(3.) ON the above said contentions, this court heard the learned Government Advocate for the Respondent.