ALAGAPPAN LAKSHMANAN Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner has come up with this Writ Petition seeking a direction to respondents 1 and 2 to dispose of his application, dated 26.02.2016.

(2.) According to the petitioner, he purchased a Flat at 'C', Harmony Block, RC Royal Grande, Kambar Street, Kamalam Nagar Main Road, Thirumullaivoyal, Chennai 600 062 vide Sale Deed dated 27.06.2011, bearing Document No.5807 of 2011 registered before the Sub-Registrar, Ambattur and the Flat was handed over to the petitioner by the Builder, viz. Rajarathinam Constructions and he is in actual possession of the same from 12.07.2012. After the handing over of the Flat, it was maintained by the Builder for nearly two years. Thereafter, the 3rd respondent/Association was formed in the name and style of 'RC Royal Grande Flat Owner's Association' and they started maintaining the Flats.

(3.) The grievance of the petitioner is that the Association is attempting to construct a solid waste bin in front of the Car Park space allotted for car washing, which is exactly facing the kitchen of his Flat. Since, according to the petitioner, the Association is intending to unauthorizedly construct a Solid Waste Bin within the Apartments contrary to the approved Plan, he made a detailed representation to respondents 1 to 3 on 26.02.2016, through Speed Post. Since no action is forthcoming from the official respondents, the petitioner is before this Court.