J VENUGOPAL; N S SHANMUGAM; P ANANDRAJ SWAMINATHAN Vs. SECRETARY TO GOVERNMENT OF TAMIL NADU HOUSING AND URBAN DEVELOPMENT DEPARTMENT; MEMBER SECRETARY, CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY; COMMISSIONER, CORPORATION OF CHENNAI; EXECUTIVE ENGINEER, TP-ENFORCEMENT, CENTRAL REGIONAL OFFICE

JUDGEMENT

(1.) Mr.P.S.Sivashanmugasundaram, learned Special Government Pleader, Mr.K.Raja Shrinivas and Mr.V.C.Selvasekaran, learned standing counsel, accept notice on behalf of respondents 1, 2 and 3 and 4 respectively. With the consent of both the parties, all the writ petitions are taken up for final disposal at the admission stage itself.

(2.) The petitioners in the above Writ Petitions, being aggrieved by the order passed under Section 80-A of the Tamil Nadu Town and Country Planning Act, 1971, are before this Court seeking to quash the impugned rejection order dated 08.06.2016 passed by the first respondent/Government. The petitioners also seek a suitable direction to respondents 2 to 4 to forbear them from taking any action against their buildings, till they file revision under Section 113-C of the Tamil Nadu Town and Country Planning Act, 1971.

(3.) It is averred by the petitioners in their respective writ petitions as follows: