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Judgment
T.R.Ravi, J
The Writ Petition has been filed challenging Ext.P1 notice, whereby the petitioner has been directed to remove certain construction which according
to the respondents is unauthorised and to report the same within 7 days. The case of the petitioner is that such a direction has been issued even
without hearing the petitioner and without any prior notice.
Learned counsel for the respondents on instructions submitted that Ext.P1 is only a notice. A reading of Ext.P1 would suggest that the Municipality
has already decided that the portion of the building which is directed to be removed is illegal construction. Such a decision cannot be taken without
notice to the petitioner, who is the affected person.
In the above circumstances, this Writ Petition is disposed of, directing that Ext.P1 will be treated as a show cause notice directing the petitioner to
show cause why the said portion of the building should not be directed to be demolished. The petitioner shall submit her objections treating Ext.P1 as a
show cause notice within three weeks from the date of receipt of a certified copy of this judgment. The respondents shall thereafter consider the
objections and take a decision on the issue after hearing the petitioner within a further period of one month.
The Writ Petition is disposed of accordingly.