SONI GURNANI REPRESENT BY ITS POWER OF ATTORNEY Vs. SECRETARY TO GOVERNMENT, HOUSING AND URBAN DEVELOPMENT DEPARTMENT

JUDGEMENT

(1.) By consent, all these writ petitions are taken up for final disposal. Since the issue, to be adjudicated is one and the same and the facts are intervened, all the writ petitions are disposed of by this common order.

(2.) Xxx

(3.) The learned counsel appearing for the petitioners would submit that admittedly, it is only a minor alteration and in terms of Section 2(13) of Tamil Nadu Town and Country Planning Act, 1971, it cannot be construed as unauthorized development or additional construction and there is no violation in construction of the building in question and it has been constructed in accordance with the sanctioned plan and got infuriated by the fact, De-occupation notice has been issued and the 2nd respondent has taken the said action urgently and locked and sealed the premises and would further prayed that till the disposal of the appeals by the 1st respondent, the lock and seal put up on the respective premises owned or in occupation of the petitioners can be de-sealed and prays for appropriate orders.