AI Structured Summary
Not yet generated for this judgment
Judgment
Mohammed Nias. C.P., J
This writ petition is filed with the following prayers:-
“i) To issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents 1 and 2 to consider and pass appropriate orders on Ext.P1 to P4 submitted by the petitioner, in accordance with law, after inspection of the site in question with notice on the petitioner and to take action to demolish the unauthorised and illegal construction of the building No.II/348, constructed by 4th respondent.
ii) To pass any other writ, order or direction as this Hon'ble Court may deem fit and necessary in the facts and circumstances of the case.
ii) To allow the cost of this proceedings.”
It is submitted by the learned counsel for the 4th respondent that he had put up the construction on the basis of Ext.R4(a) permit and Ext.R4(b) is the completion certificate issued by the Panchayat after the construction was over. Learned counsel for the 4th respondent also submits that the property has been assigned pending the writ petition.
The learned counsel for the Panchayat submits that there were minor variations, which have also been rectified by the 4th respondent. In the light of the above developments, no further orders need to be passed in this writ petition.
The writ petition is accordingly closed.