JUSTUS MOHAN Vs. THE DISTRICT COLLECTOR AND OTHER

JUDGEMENT

(1.) The petitioner seeks a direction to direct the respondents to consider the representation dated 28.02.2013.

(2.) The case of the petitioner is that the petitioner after getting plan approval from the municipal authorities put up a commercial complex in New S.No. P-3/4 in Kottar at Nagercoil village. Since some deviations were noted, the second respondent, the local planning authority issued lock and seal notice dated 11.02.2013. The petitioner sent representation dated 28.02.2013 requesting that coercive action may not be initiated against the petitioner. Instead of challenging the lock and seal notice, the petitioner has chosen to file this writ of mandamus for disposing of his representation dated 28.12.2013.

(3.) The second respondent has filed a counter affidavit, in which the deviations in respect of the building in question have been set out in a tabulated format. The same is as under: <FRM>JUDGEMENT_855_LAWS(MAD)3_2018_1.html</FRM>