SILVER OAK APARTMENT OWNERS WELFARE ASSOCIATION SELAIYUR Vs. MEMBER SECRETARY CUM CHAIRMAN,CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY (CMDA)

JUDGEMENT

(1.) The petitioner is an Association of flat owners. With the grievance that the sixth respondent is running a hospital and the said portion has been constructed contrary to the approved building plan, the present writ petition has been filed seeking appropriate action.

(2.) Heard the learned counsel appearing for the parties.

(3.) Mr.S.Thiruvengadam, learned counsel appearing for the first respondent submitted that the violations have been brought to its notice and action is being contemplated.