Somnath Iyer, J. - (1.)The petitioner before us is the village panchayat of Ujjini in Bellary district. When respondent 1 constructed a house in the year 1961 without the permission of the village panchayat, a notice was issued to him by that Panchayat on March 9, 1964 calling upon him to demolish the unauthorised construction. He was intimated that in his failure to do so, that demolition would be made by the panchayat.
(2.)The Assistant Commissioner, to whom respondent 1 preferred an appeal under Section 53 (3) of the Mysore Village Panchayats and Local Boards Act, directed the village panchayat to desist from the demolition which it proposed to make, and the revision petition presented by the village panchayat to the Divisional Commissioner under Section 207 of the Act was dismissed as not maintainable.
(3.)The panchayat asks us to quash the orders made by the Assistant Commissioner and the Divisional Commissioner in that way.
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