Muhammed Siyad K.A vs State Of Kerala

Sathish Ninan, J

Alleging unauthorised construction, the petitioner was issued with a notice and a provisional order for demolition. At that stage the petitioner had

approached this Court in this Writ Petition. The petitioner had submitted his objections to the notice and provisional order.

It is submitted by the learned counsel for the petitioner that pending the writ petition, a hearing has been conducted by the 3rd respondent and that

final orders are awaited. The petitioner apprehends that in the meanwhile coercive steps may be taken. The apprehension of the petitioner is

misconceived. There is no warrant for the apprehension that before final orders are passed, any coercive steps would be taken for enforcement of the

provisional order. The learned standing counsel for the municipality also endorses the same.

The writ petition is disposed of directing the 3rd respondent to pass final orders in the proceedings, taking due note of the contentions/objections of the

petitioner, expeditiously.