THE EXECUTIVE OFFICER BERHAMPUR MUNICIPALITY Vs. MADHURI MOHAPATRA

JUDGEMENT

(1.) This appeal is directed against an order of acquittal passed by the Judicial Magistrate, 2nd Class, Berhampur in a proceeding under Sec. 385A of the Orissa Municipal Act.

(2.) The fact as it appears from the prosecution case, in short, is that on 3.10.1985 and thereafter it was found that the present respondent unauthorisedly constructed a building at Chandrasekhar Temple Street, Berhampur in Ward No. 8 and thereby contravened Ss. 264 and 266 of O.M. Act.

(3.) The plea of defence was that of denial.