ELEPHANT G RAJENDRAN Vs. DISTRICT COLLECTOR OOTY

JUDGEMENT

(1.) THESE two writ petitions are Public Interest Litigations preferred by a practising advocate of this Court. In the above writ petitions, the petitioner seeks for a direction to respondents 1 to 4 for taking necessary legal action for demolition of all illegal and unauthorised constructions built in violation of Section 217 -B of the Tamil Nadu District Municipalities Act, 1920 and the Town and Country Planning Act, 1971 in four Taluks, namely, Ooty, Gudalur, Kothagiri and Coonur of Nilgiris District.

(2.) IN M.P.Nos.1 and 2 of 2007 in W.P.No.32855 of 2007, the petitioner seeks for an interim direction to respondents 1 to 5 for filing a detailed report as to the number of buildings which were constructed in violation of the planning rules in the above referred to Taluks. Similarly, such interim directions were sought for in M.P.No.1 and 2 of 2007 in W.P.No.32747 of 2007 and also for a direction to disconnect power, water and sewerage connections.

(3.) SUBSEQUENTLY , by order, dated 4.12.2007, taking note of the affidavit filed by the third respondent -Commissioner (W.P.No.32747 of 2007), where certain details were furnished as regards different classifications such as residential zone, agricultural zone, water bodies etc. and also total number of unauthorised constructions made after 1993, the Commissioner was directed to file a comprehensive affidavit in respect of the following: -