V. KARUNAKARAN AND OTHERS Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Since the issue involved in all the above Writ Petitions are one and the same the Writ Petitions are disposed of by a common order.

(2.) These Writ petitions have been filed against the order passed by the 5th respondent under Section 56(1)(a) and 57(3)(1)(a) of Tamilnadu Town and Country Planning Act, 1971.

(3.) According to the petitioners, the petitioners are engaged in Real Estate Business and have purchased the properties from third parties and converted them into house sites, since the lands are classified as nanja land, they have filed application before the respondents 3 and 4 for granting No Objection Certificate. The respondents 3 and 4 also inspected the land and recommended to the 1st respondent for issuance of No Objection Certificate in the year 2015 itself but so far no order has been passed by the 1st respondent. In the mean time the impugned notice has been issued to all the petitioners under Section 57(3)(1)(a) of the Tamilnadu Town and Country Planning Act, 1971, directing the petitioner to remove all the stones put up by the petitioners. Challenging the order the present Writ petition has been filed.