C. C. SHANTHILAL Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order passed by the respondents for the removal of unauthorised construction.

(2.) The petitioners in this Civil Revision Petition are the owners of a building. Earlier, the 2 nd respondent Municipality issued a show cause notice under Sec.217-B(1) and 217-J(1) of Tamil Nadu District Municipalities Act, (hereinafter called as 'Act') alleging that, the petitioners herein had put up construction unauthorisedly and also alleging that there are deviations in the approved plan. After considering the objections submitted by the petitioners, and after conducting enquiry, finally order of demolition came to be passed under Sec.217-J(2) of the Act. Challenging the order of demolition, the petitioners had filed a review petition before the 1 st respondent Government under Sec.217-K of the Act. The Government after considering the review petition, after giving reasonable opportunity of hearing, and also considering the objections of the petitioners, dismissed the review petition, thereby confirmed the order passed by the 2 nd respondent. Now, challenging the same, present Civil Revision Petition has been filed.

(3.) I have heard M/s.Sudarsan for M/s.N.Damodaran, learned counsel appearing for the petitioners as well as learned Government Advocate appearing for 1 st respondent and learned counsel appearing for the 2 nd respondent.