LOGANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ of mandamus has been instituted to direct the respondents 4 to 6 herein to forthwith de-seal the lock and seal of the premises situate at Door No.37/97, Rajaji Street, Madhavaram, Chennai - 600 060.

(2.) One Tmt.B.Jeyanthi/8th respondent has given a complaint stating that the buildings are constructed unauthorisedly in the subject land and there is no Patta for the lands in which constructions are made. Since no action has been taken by the competent Authorities, the said Tmt.B.Jeyanthi/8th respondent filed W.P.No.11584 of 2024 and the Division Bench of this Court passed an order on 22/8/2024, directing the Official respondents therein to take necessary action for removal of the unauthorised construction put up by the writ petitioner herein by following the Government Orders, Rules etc., within a period of twelve weeks from the date of receipt of a copy of the order.

(3.) Thereafter, Lock and Seal and De-occupation Notice was issued by the Greater Chennai Corporation in proceedings dtd. 20/11/2024. The said notice reveals that action was taken in the year 2023 itself and Stop Work Notice, Lock and Seal and Demolition and De-occupation notice were issued to the petitioner on various dates. However, the petitioner has not obeyed the above said notices issued on 23/2/2023, 18/3/2023, 10/7/2024 respectively. Pertinently, the petitioner filed a revision under Sec. 80(A) of the Tamil Nadu Town and Country Planning Act. The Government adjudicated the issues elaborately and found that the petitioner is not holding any Patta in respect of the subject land and no Building Plan Permission has been obtained. Thus, the Government passed the following orders in proceedings dtd. 22/3/2024: