P PURUSHOTAMAN Vs. PONDICHERRY PLANNING AUTHORITY

JUDGEMENT

(1.) THE petitioner has filed the above writ petition to issue a Writ of Mandamus directing the first respondent-Pondicherry Planning Authority, rep. by its Member Secretary, Pondicherry, to dispose of his appeal dated 11. 10. 2006 in accordance with law and forbear respondents 1 to 3 from in any manner demolishing his house at old door No. 15, new No. 21, Mettu Street, Koundanpalayam, Pondicherry.

(2.) ON direction, Mr. T. Murugesan, learned Government Pleader (Pondicherry) takes notice for respondents 1 and 2.

(3.) CONSIDERING the limited relief prayed for and of the fact that the petitioner has made an appeal before the first respondent even on 11. 10. 2006 and also the assertion of the petitioner that the said appeal is still pending with the first respondent, we are of the view that ends of justice would be met by directing the first respondent to consider and dispose of the appeal made by the petitioner on 11. 10. 2006, in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. Till such final order being passed by the first respondent, the demolition notice No. 67/ppa/z (6)/2002 dated 03. 04. 2007 issued by the first respondent-the Member Secretary, Puducherry Planning Authority, Puducherry, shall be kept in abeyance.