S. Abdulnazeer, J. - (1.) Though this matter is listed for orders, by consent of the learned counsel for the parties, it is taken up for final hearing, heard and disposed of by this order.
(2.) The first respondent had issued an endorsement dated 16.03.2015, directing the petitioner to submit title deeds in respect of property bearing No. T-5(6) in Sy.No. 194/3 , Ward No. 6, Somwarpet Town, Madikeri. The said endorsement was challenged by the petitioner by filing W.P. No. 13920/2015. In the said case, this Court passed an order as under:- "The Petitioner has challenged the endorsement dated 16.3.2015 issued by the Town Panchayat, Somwarpet, whereby the Chief Officer has directed the petitioner to submit the title deed for the property since the petitioner seeks to repair his property. 2. The learned counsel for the respondent given an undertaking before this Court that, in case an application is made seeking for permission to carry out the repairs of the property in question, the permission will be granted by the respondent within two weeks from the date of receipt of the application.
(3.) Since the said undertaking has been given by the learned counsel for the respondent, no further directions need to be issued. But, it is hereby clarified that merely because the petitioner is granted the permission to repair the property in question, such a permission would not bestow any title upon the petitioner vis-a-vis the property in dispute. Writ petition stands disposed of." 3. In pursuance of the said order, the first respondent granted permission to the petitioner for repair of the shop in question as per the order at Annexure-K, dated 01.08.2015 subject to certain terms and conditions contained therein. When the petitioner started repairing the shop, the second respondent filed objections before the first respondent opposing grant of permission, on the basis of which, the first respondent has withdrawn the permission granted earlier as per the notice at Annexure-A dated 13.8.2015. The petitioner has called in question the validity of the said notice in this writ petition.;