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Judgment
Honourable Mr. B.P. Ray, J.—Heard both sides. The petitioner has filed this writ petition with the following prayers:
Issue a writ of certiorari or other appropriate writ, order or direction quashing Ext. P1 notice and all subsequent proceedings pursuant to Ext. P1.
Direct the 1st respondent Panchayat to identify the alleged unauthorised constructions, if any, as per Ext. P1 and direct it to regularise the same, after receiving an application for the same from the petitioner.
By interim order dated 1712.2012, this Court directed the Government Pleader to take instruction as to whether the construction has been regularised by the Panchayath or not. But no instruction is forthcoming. While admitting the writ petition on 19.08.2008, this Court has granted the interim relief directing the first respondent not to demolish any portion of the building in Re. Sy. NO. 185/1 and 186/1 of Nilambur Amsom, Nilambur Village and also directing the 2nd respondent not to disconnect the electricity connections to the buildings.
In that view of the matter, in the absence of any counter affidavit, I direct that the interim order dated 19.08.2008 is made absolute. Accordingly, this writ petition is closed.