Andhra HC (Pre-Telangana)
G. Kamalakumari vs Municipal Corporation Of Hyderabad on 6 February, 1989
Equivalent citations: AIR1990AP159, AIR 1990 ANDHRA PRADESH 159
ORDER
1. The impugned notice served upon the petitioner calling upon him to show cause within three days from the date of service thereof, as to why the objectionable structure should not be demolished for reasons set out therein, to say the least, causes any amount of hardship to the petitioner for two reasons. Firstly, there are no particulars of the so-called violations alleged to have been committed by the petitioner. Secondly, the opportunity given to the petitioner to show cause, is not at all reasonable as only three days' time was given to him. I, therefore, quash the impugned notice dated 3-7-1986. It is, however, open to the respondent to initiate action against the petitioner in accordance with law, after serving upon him a notice in writing setting out any violations alleged to have been committed by him and giving him a reasonable opportunty of six weeks to show cause.
2. The writ petition is accordingly ordered. No costs. Advocate's fee Rs. 150/-
3. Order accordingly.