KARUR DISTRICT, VENGAMEDU, KONGU NAGAR RESIDENTS WELFARE ASSOCIATION Vs. DIRECTORATE OF TOWN & COUNTRY PLANNING AUTHORITY AND ORS.

JUDGEMENT

(1.) A registered association of residents of a colony, has come up with the above writ petition seeking a Mandamus to direct the respondents 1 to 3 to remove the unauthorized developments that have come up in the areas earmarked for public purposes in the layout that allegedly sanctioned way back in the year 1983.

(2.) We have heard Mr. G.R. Swaminathan, learned counsel appearing for the petitioner, Mr. C. Selvaraju, learned Special Government Pleader appearing for the respondents 1 and 2, Mr. R. Janakiramulu, learned counsel appearing for the third respondent Municipality, Mr. M.P. Senthil, learned counsel appearing for the fourth respondent, Mr. P. Natarajan, learned counsel appearing for the respondents 5 to 7 and Mr. K. Govindarajan, learned counsel appearing for the eighth respondent.

(3.) The basic averments, with which, the petitioner has come up with the above writ petition, can be summarized as follows: