S. LAKSHMIPATHI NAIDU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner in W.P.No.9146 2013 seeks initiation of enforcement proceedings against the petitioner in W.P.No.28753 of 2013 and 35119 of 2013 on account of the illegal construction made in his land in Survey Nos.55/1, 315/12, 45/1 and 45/2, Mambakkam Village.

(2.) THE petitioner in W.P.No.35119 of 2013 challenges the notice issued by the President, Mambakkam Panchayat dated 20 December 2013 directing removal of the illegal construction.

(3.) THE petitioner in W.P.Nos.28753 and 35119 of 2013 (hereinafter referred to as "builder") started constructing a building in his land without obtaining planning permission from the local planning authority. Since the required set off was not given, the neighbouring owner took up the matter with the local body. The panchayat failed to take any action in the matter. Thereafter, the petitioner in W.P.No.9146 of 2013 filed a writ petition before this Court. The writ petition No.31379 of 2012 was disposed of by this Court giving liberty to the writ petitioner to submit a representation and a direction to the authorities to dispose of the same on merits.