KIRAN BAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition is filed seeking a direction to respondents 1 to 3 herein to take immediate action and remove the illegal/unauthorized construction being put up by the 4th respondent at No.212, T.V.Swamy Road, R.S.Puram, Coimbatore that adjoins the petitioner's residential property at Door No.217, R.S.Puram, T.V.Samy Road, Coimbatore.

(2.) According to the petitioner/Kiran Bai, she and her sister viz. Suabai are joint owners of the residential property in question and that there is approximately a 10 feet narrow space in width between her property and a Hotel viz. SMS Hotel, where, the 4th respondent herein, started to build an illegal construction without statutory approval and permission. Since the petitioner's property is being damaged due to the said unlawful construction being up by the 4th respondent, she made a complaint against him before the Inspector of Police, R.S.Puram Police Station on 18.11.2016, which was registered as C.S.R.No.704/2016. In response to the complaint, the 4th respondent, by letter dated 24.12.2016 stated that he has got the required permission for construction and based on the same, the Police closed the complaint. In this regard, the petitioner again preferred a complaint dated 20.03.2017 before the 2nd respondent. Since no action is forthcoming, the petitioner is before this Court.

(3.) Pursuant to the order of this Court, dated 11.09.2017, a Status Report has been filed by the 2nd respondent, pointing out the violations in respect of the unauthorized construction in question, and the same is tabulated below: