KALIAPERUMAL NAIDU Vs. EMPEROR

JUDGEMENT

(1.) The accused was tried and convicted for having made building constructions after the expiry of the two months time mentioned in the license issued to him by the Vice Chairman.

(2.) Several objections have been raised against the legality of the trial and conviction.

(3.) It is only necessary to deal with one of the objections, namely, that preferred under Section 280 of the District Municipalities Act (Madras Act IV of 1884), "No person shall be tried for any offence against the provisions of this Act or of any bye-law made under Section 255 except upon complaint made by the Police or by the Municipal Council or by the Chairman or by a person expressly authorised in this behalf by the Municipal Council or by the Chairman."