N PATTU KAMARAJ Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) WRIT Petition is filed under Article 226 of the Constitution of India praying to issue a WRIT of Mandamus, directing the respondent to remove the lock and seal put up by them on 10.6.2010 under the provisions of Tamil Nadu Town and Country Planning Act with regard to constructions put up at No.1/10, J.J.Nagar, Mogappai East, Chennai-600 050 comprised in S.No.298 to enable the petitioner to carryout the removal of violations and rectify the deviations in constructions.

(2.) MR.C.Kathiravan, learned counsel takes notice on behalf of the respondent. By consent of both parties, the writ petition is taken up for final disposal.

(3.) PETITIONER is, thereafter, directed to remove the unauthorised constructions and deviations within three months from the date of removal of the seal and lock. If the petitioner does not comply with the above said direction within the stipulated time, the respondent authority is at liberty to proceed in accordance with law. Both the parties are directed to comply with the direction as above.