JEYAMEENA Vs. SECRETARY

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appeal questions the correctness of the impugned judgment dated 01.10.2019 whereunder, a challenge raised to the order passed by the respondent has failed on the ground that the appellant had violated the sanction plan and in view of the unauthorized constructions, admittedly having been made, no interference was required by the Writ Court with the impugned order of cancellation of the plan.

(3.) However, the learned Single Judge mentioned that it is open to the appellant to demolish the unauthorized portion and then to seek revival of the building plan that was approved.