SURESH K. Vs. COMMISSIONER, NAGERCOIL MUNICIPALITY, KANYAKUMARI DISTRICT

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus directing the first respondent to take appropriate action against the unauthorized construction made by the second respondent in Ward No. 6, Block No. 10, Town Survey No. 19-3, Parakkai Road, Nagercoil, within a stipulated time limit.

(2.) According to the petitioner, he is a Driver and he is not able to pass through the road in Ward No. 6, Block No. 10, Town Survey No. 19-3, Parakkai Road, Opposite to Sudalai Madasamy Temple, Nagercoil, due to the congestions owing to the construction of a Marriage Hall, namely, "Safi Mahal" and Shopping Complex in front of the Marriage Hall by the second respondent. On verification, the petitioner found that the Marriage Hall was constructed without any valid approval from the authorities concerned and therefore, he has filed this writ petition.

(3.) When the writ petition came up for admission, this Court, by an order dtd. 25/1/2018, has granted an interim order of injunction based on the "stop construction notice" issued by the first respondent. This Court also thought it fit to implead the third respondent, namely, the Deputy Director of Town and Country Planning, Tirunelveli, as party respondent to this writ petition.