AMINA BI SHAIKH Vs. CHIEF OFFICER

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) In Writ Petitions No.253/2021 and 254/2021 which were instituted by Respondent No.2 herein, we have made an order that the Valpoi Municipal Council should implement the demolition order made against the structure put up by the Petitioner herein, which must be implemented within six weeks since the same has attained finality.

(3.) Now, the Petitioner who was the Respondent in the petition instituted by Respondent No.2 has filed this petition to point out that there is a demolition order issued against the Respondent No.2 herein which has also similarly attained finality.