KANNAIYALAL BAFNA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THE petitioner has challenged the demolition notice, dated 6. 11. 1998, and the notification, dated 6. 1. 1999, issued by the second respondent by which the petitioner has been informed that the portions of the building belonging to the petitioner which has been constructed contrary to the permissible proportions as prescribed by the relevant Rules would be demolished.

(3.) IT is submitted by the learned counsel appearing for the petitioner that the revised plan application submitted by the petitioner, on 29. 10. 1998, has not been considered by the respondents before the impugned notice and notification have been issued.