A. THILAGAM Vs. THE CHAIRMAN/THE DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India praying to call for records relating to the impugned proceedings dated 27.02.2017 bearing No.Na.Ka.No. 1535/16Thi.Vu.Thi.Ku and the consequential proceedings dated 01.03.2017 and quash the same, by way of issuing a writ of certiorarified mandamus.

(2.) Mr. M. Govindan, learned Special Government Pleader, has taken notice for the respondents 1 and Considering the nature of the relief sought in the writ petition and also considering the fact that the petitioner is the owner of the building mentioned therein, notice need not be sent to the third respondent.

(3.) It is averred in the petition that the petitioner is the owner of the building mentioned in the proceedings. But the second respondent has given proceedings by way of stating that unauthorised construction should be removed within a period of twenty four hours under Section 56(2A) of the Tamil Nadu Town and Country Planning Act, 1971. The period mentioned in the proceedings is totally against law and further the notice has not been personally served to the petitioner. Under the said circumstances, the present writ petition has been filed for getting the relief sought therein.