MEHRAJ BEGUM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Petitioner has come up with the present Writ Petition seeking a direction to the 1st Respondent herein to consider her representation dated 17.09.2018 within a stipulated period.

(2.) According to the Petitioner, she is the owner of the property in Door No.4/1, Mettu Street, Mannady, Chennai, consisting of Ground + 2 floors, which is let out for lease and occupied by tenants and the said property is mortgaged with a Finance Company viz. Religare Finvest Limited. She received a Stop Work Notice from the 2nd Respondent/Executive Engineer, Zone-5, on 28.06.2018, wherein, it is stated that the construction of the building is in progress. While so, the Petitioner received a Lock and Seal and Demolition Notice, in which, it is stated that the construction has been put up unauthorizedly without Planning Permission.

(3.) The grievance of the Petitioner is that if any enforcement action is taken against her building without giving her an opportunity of hearing, then, she, her tenants and RELIGARE FINVEST Limited will be put to irreparable loss. However, it is the case of the Petitioner that if any mild deviation is found in her building, she is ready to pay the fine or costs to be ordered by the Housing and Urban Development Department, Chennai. In this regard, the Petitioner has made a representation dated 17.09.2018 to the Respondents herein and has sought a direction to consider the same within a time frame.