V.S.MANI Vs. MEMBER SECRETARY

JUDGEMENT

(1.) The petitioner complains of unlawful construction at S.No.317/6, Bommayarpalayam, Vanur Taluk, Villupuram District.

(2.) The petitioner asserts that the aforesaid property is within CRZ-III and that therefore, no construction should be undertaken within 500 metres from the high tide line. In the case at hand, it is alleged that the construction activities are being undertaken by the private respondents within 200 metres of the high tide line. In spite of submitting a representation in this connection on more than one occasion, it is stated that the official respondents concerned have failed to take action.

(3.) Mr.P.Muthukumar, learned counsel for the State, accepts notice on behalf of respondents 1 to 7 and points out that the first respondent is vested with jurisdiction and authority to consider and dispose of the petitioner's representation.