SIVAKAMASUNDARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed to quash the order of the third respondent dtd. 25/2/2019 made in Na.Ka.No.F1/Spl./2018/(K.Abi.) wherein and whereby the third respondent issued an order of lock and seal under Ss. 56(2A) and 57 of the Town and Country Planning Act.

(2.) The case of the petitioner is that she is the absolute owner of the property in Survey Nos.23/2, 3 in Uyyakondan Thirumalai Vaillage, Manikandam Union, Tiruchirapalli District. During the year 1996, she was granted building plan approval by the Manikandam Panchayat Union by ref.No.Pa.Mu.A3/2957/96 dtd. 18/6/1996 for construction of Kalyana Mandapam.

(3.) According to the petitioner, the construction has been made in accordance with the planning permission granted by the authority. While so, the third respondent had issued notice dtd. 24/12/2018 alleging the deviation in the construction, for which, the petitioner gave a suitable reply and also furnished necessary documents required by the third respondent.