K P SREENIVASAN Vs. COMMISSIONERATE OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) THIS writ petition has been brought forth seeking a writ of certiorari to quash the notice issued by the second respondent in Na. ka. 5054/2004/t1 dated 10. 11. 2004.

(2.) THE Court heard the learned Counsel on either side. The affidavit in support of the petition is perused.

(3.) CHALENGE is made to an order of the second respondent dated 10. 11. 2004, whereby the petitioner was directed to hand over possession of the property mentioned in the impugned notice, within a period of three days from the date of receipt of the notice.