G.K. BALASUBHRAMANI Vs. COMMISSIONER

JUDGEMENT

(1.) This Writ Petition has been filed to direct the 2nd respondent to consider and dispose the petitioner's representation dated 22.08.2015 with regard to the unauthorised and illegal construction over the property bearing No.209, Second Main Road, MR Nagar, Chennai - 600 118.

(2.) The grievance of the petitioner is that the 3rd respondent, without obtaining any planning permission or authorisation, is putting up a superstructure, consisting of Ground + 2 Floors, which also touch upon the Western boundary line of the petitioner's premises and despite very many representations and repeated visits made to the office of the 2nd respondent, no action has been taken and therefore, the petitioner has come forward to file the present petition.

(3.) The Greater Chennai Corporation/Respondents 1 and 2 have filed a Status Report dated 07.11.2017 stating that at the time of inspection, the 3rd respondent has furnished the approved plan, vide planing permit PPA/WDCN04/8557/2013 and building approval vide BA/WDCN04/01330/2014 dated 22.02.2014. It is further stated that the 3rd respondent has put up his building by deviating the approved plan and the said deviations and set backs are extracted hereunder: <FRM>JUDGEMENT_1010_LAWS(MAD)1_2018_1.html</FRM>