D A SRINIVASAN Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) AGGRIEVED by the letter of the respondent dated 11. 05. 2004 in respect of construction in Plot No. 98, Sri Venkateswara Nagar in S. No. 233/1a IAIAIAIA4 of Kottivakkam Village of Chennai Metropolitan Development Authority (CMDA), the petitioner has filed the above writ petition to quash the same and consequently direct the respondent to regularise the said construction.

(2.) HEARD the learned senior counsel for the petitioner as well as the respondent.

(3.) IT is brought to our notice that the building in question was constructed in a residential area. Since the same was constructed in the year 2000, and according to the respondent it is not in accordance with the Rules and in view of the First Bench decision of this Court in the case of Consumer Action Group vs. The State of Tamil Nadu (2006 (4) CTC 481), the action of the petitioner cannot be regularised. However, in the same order the First Bench has directed the Government to constitute a Monitoring Committee to go into certain aspects.