P.PALANIAMMAL Vs. COMMISSIONER

JUDGEMENT

(1.) We have heard Mr.M.Shreedhar, learned counsel for the petitioner and Mr.J.Kishore, learned counsel representing Mr.R.Sivakumar, learned counsel appearing for the respondent.

(2.) The petitioner has come forward with an innocuous prayer of considering her representation, dtd. 11/9/2018. According to the petitioner, she is the co-owner of the commercial-cum-residential complex at Door No.139/1, West Sambandam road, R.S.Puram, Coimbatore. The authorities of the Respondent/Corporation have issued several notices to the Petitioner, stating that she should provide parking space inside the building for the owners of the residential flats to park their vehicles. In this regard, final notice was issued to the Petitioner by the Commissioner, Coimbatore Corporation on 29/8/2018, as the Cars of the house owners were parked on the street, thereby causing traffic congestion in that area.

(3.) As per the final notice dtd. 29/8/2018, it is clear that the petitioner has constructed a building to an extent of 25280 sq. ft., which is completely in violation of the sanctioned plan. It is seen that the petitioner was granted a sanctioned plan to construct a building to an extent of 7743 sq.ft. and no stilt floor was permitted. However, the petitioner has not only constructed stilt floor to an extent of 5556 sq. ft., but also constructed several floors, details of which are tabulated hereunder: ...[VARNACULAR TEXT UMITTED]...