M. RAMU Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner alleges that the fifth and sixth respondents have constructed a building at No.9(5), Mandapam Road, Kilpauk, Chennai-600 010 without following the extant rules.

(2.) The petitioner states that the fifth and sixth respondents have constructed a building with ground plus three floors without obtaining the requisite plan sanction and building approval from respondents 2 to 4. It is further alleged that the fifth and sixth respondents have also encroached into the road to an extent about 10.5 square metres. In spite of issuing multiple representations in this regard, it is stated that the petitioner was informed by the second respondent that action would have to be taken by the third and fourth respondents because the second respondent has not granted a plan sanction for such construction. The present writ petition is filed in the aforesaid facts and circumstances.

(3.) Ms.Karthika Ashok, learned Standing Counsel for the Greater Chennai Corporation, accepts notice on behalf of the third and fourth respondents and states that action has already been initiated under Sections 56 and 57 of the Tamil Nadu Town and Country Planning Act, 1971. She further states that the fourth respondent would consider and dispose of the petitioner's representation within a reasonable time frame.