LABOUR OFFICER (SOCIAL SECURITY SCHEME) Vs. M MEENAKSHI

JUDGEMENT

(1.) It appears that in connection with the issuance of a notice by the 2nd respondent seeking to show cause as per the provisions of Section 47-A of the Town & Country Planning Act, 1947 within 30 days, the petitioner is before this Court.

(2.) It is the case of the petitioner college that it was built prior to 1.7.07 after obtaining permission under Rule 25 of the Panchayat Building Rules, 1997. Since the building put up before 1.7.07, it is the contention of the learned counsel for the petitioner that Section 47-A of the Act does not apply to the case of the petitioner as the rule has been amended only in the year 2010. Therefore, the show cause notice issued by the Deputy Director insisting for compliance under Section 47-A of the Act cannot be sustained.

(3.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.