K. MUNIRATHINAM Vs. DIRECTOR, MUNICIPAL ADMINISTRATION AND OTHERS

JUDGEMENT

(1.) The Petitioner has come up with this Writ Petition seeking a direction to the 2nd and 3rd respondents herein to take suitable action against the unauthorized construction of property comprised in Survey No.208/10, Block No.12, T.S.No.77, Door No.29/15, situated at Tahsildar Street, Stuartpet, Arakkonam Town, Vellore District belonging to the 4th respondent herein.

(2.) The case of the Petitioner is that the 4th Respondent has constructed a building in the premises in question, in violation of the Rules. According to him, the 4th Respondent obtained permission only for ground floor. But, she has constructed upto six floors apart from ground floor, without any prior permission and without proper set back. Despite making representations to the official respondents herein to take suitable action against the 4th Respondent, since no proper response is evoked, the Petitioner, having no other efficacious alternative remedy, has approached this Court.

(3.) While so, it is the case of the contesting 4th Respondent that there is a dispute between her and the Petitioner and that the Petitioner is causing unnecessary trouble to her. It is her further case that the 2nd Respondent/Commissioner, Arakkonam Municipality had already issued stop work notice to her and also called upon her to demolish the building and the Petitioner has also issued a letter requesting the 2nd Respondent to stop demolition of the building, pending obtaining 'No Objection Certificate' from the Naval Air Station Authorities.