S. PADMAVATHI Vs. COMMISSIONER, TIRUCHIRAPPALLI CITY MUNICIPAL CORPORATION, CANTONMENT, BHARATHIDASAN SALAI, TIRUCHIRAPPALLI

JUDGEMENT

(1.) The Petitioner has filed this Writ Petition to direct the respondents 1 and 2 to take immediate action against the third respondent for the violation committed by him under Sec. 296 of Tiruchirappalli City Municipal Corporation Act and Sec. 49 of the Tamil Nadu Town and Country Planning Act by putting up constructions without due building licence and planning permit in Tiruchirappalli District, within Tiruchirappalli City Municipal Corporation Limits, in Annamalai Nagar, a building site situated in Old.T.S.No.4061/2, New T.S.No.80, Ward No.B(G), Block -21 measuring 6,308 sq.ft.

(2.) The Joint Director of Tiruchirappalli District Town and Country Planning has addressed a letter, dtd. 9/12/2022 to the Commissioner,Tiruchirappalli Municipality and has passed the rejection order informing the Commissioner, Tiruchirappalli Municipal Corporation for taking necessary action for the unauthorized construction of the building, under Sec. 56 and 57 of the Tamil Nadu Town and Country Planning Act, 1971. A counter is filed by stating that the site was inspected on 8/12/2022 and found that the building constructed by the third respondent violating the building rules by his unauthorized and deviated construction.

(3.) Recording the aforesaid facts, the Writ Petition stands disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed. It is open to the Petitioner to work out his remedy in respect of the rejection order passed by the authorities concerned, in the manner known to law, if so advised.