ALPHONSE Vs. COMMISSIONER PONDICHERRY MUNICIPALITY

JUDGEMENT

(1.) The instant writ petition is directed against the order dated 06.03.2009 passed by the Commissioner, Pondicherry Municipality, in proceeding No. 891/PM/ROI/Survey/08-09.

(2.) The writ petitioner has been filed on the following facts:-

(3.) Heard the learned counsel for the petitioner and the respondents and perused the materials available on record.