R. THEOGARAJAN Vs. THE DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) The petitioner questions the impugned proceedings issued by the Local Planning Authority, Nagercoil.

(2.) The case of the petitioner is that the building in question was put up only after obtaining approval from the Nagercoil Municipality.

(3.) The third respondent has filed a typed set of papers, in which the deviations in respect of the building in question has been set out in a tabulated format. The same is as under: <FRM>JUDGEMENT_858_LAWS(MAD)3_2018_1.html</FRM>