Abdul Latheef vs Urangittiri Grama Panchayath Rep.By Its Secretary, Urangattiri P.O., Malappuram 673639

Anu Sivaraman, J.

This writ petition is filed challenging Exhibit P1 notice issued to the petitioner for demolition of certain constructions put up by him. The learned

counsel for the petitioner submits that notices had earlier been issued to him, which had resulted in Exhibit P2(b) by which the demolitions had already

been effected. It is contended that the fresh notice issued to the petitioner as Exhibit P1 is beyond the scope of the matter pending before the

Ombudsman as well as Exhibit P2(a) judgment of this Court.

Having considered the contentions advanced, I notice that Exhibit P4 produced by the petitioner is an order of the Ombudsman issued against the

petitioner, who is the 3rd respondent therein. In case the petitioner has any contentions with regard to Exhibit P1 notice, which is issued based on the

notice dated 12.7.2017, I am of the opinion that it is for the petitioner to raise it appropriately before the Ombudsman before whom the proceedings

are still pending. In the light of Exhibit P2(a) judgment of this Court and since the petitioner has no contention that any permission had been granted to

him for effecting construction of the ropeway, I am not inclined to interfere in the matter or pass any interdictory order. The writ petition fails and the

same is accordingly dismissed.