G.TAMIL SELVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since the issues involved in all these writ petitions are identical and in respect of the same building, the writ petitions are disposed of by this common order.

(2.) The petitioners filed the above writ petitions to issue writs of Certiorarified Mandamus to call for the records pertaining to the impugned notices dated 29.11.2019 on the file of the fifth respondent and to quash the same and consequently, forbear the respondents from initiating any coercive action until disposal of the Retention Application preferred by the petitioners under Section 49 of the Town and Country Planning Act, 1971, on the file of the second respondent pertaining to the petitioners' properties in S.No.34/1C1, Thirupuvanam, Sivagangai District within a time frame.

(3.) Pursuant to the orders passed in W.P(MD)No.13715 of 2019 and 13959 of 2018, dated 27.09.2019, wherein the petitioners herein were also arrayed as respondents, the fifth respondent issued the impugned notices under Section 216(1) (2) and (3) of the Tamil Nadu District Municipalities Act, to demolish the portions of the buildings which were constructed deviating the planning permission granted to them. Challenging the said impugned notices dated 29.11.2019, the petitioners have filed these writ petitions.