Mini Sajan Varghese vs Kumarakom Grama Panchayat Kumarakom P.O, Kottayam District 686563, Rerpesented By The Secretary

Mohammed Nias C.P., J

Petitioner challenges Ext.P4 notice issued by the Panchayat alleging that the petitioner has put up a shed unauthorizedly and also alleges that the same is against the provisions of the Kerala Conservation of Paddy Land and Wet Land Act besides being against the Kerala Panchayat Building Rules.

This Court by an interim order dated 24.3.2015 stayed the operation of Ext.P4. In the facts of the case, I direct the petitioner to file objection to Ext.P4 within three weeks' from the date of receipt of a copy of this judgment. The Panchayat will hear the petitioner and pass appropriate orders within an outer time limit of three months' from the date of receipt of the objection of the petitioner. The petitioner will also be free to seek regularization in case the Panchayat finds the building to be unauthorised Till orders are passed as directed above and communicated to the petitioner, the interim order passed by this Court on 24.3.2015 will continue to operate.

The writ petition is allowed as above.