P.BRITTO Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) We have heard Mr.D.Muthukumar, learned counsel for the Petitioner, Mr.A.Muthukaruppan, learned Additional Government Pleader appearing for the respondents 1 to 3 and Mr.S.Dhayalan, learned Government Advocate appearing for the fourth respondent and Mr.N.Dilipkumar, learned counsel appearing for the sixth respondent/Bank. Though fifth respondent has been served and his name is printed in the cause-list, none appears on behalf of the fifth respondent, either in person or through counsel.

(2.) The Petitioner has sought for a Writ of Certiorarified Mandamus to quash the Planning Permission No.7/2017-2018, dated 3.11.2017, issued by the fourth respondent to the fifth respondent and consequently to direct the respondents to take appropriate action to demlish the illegal structure in Door No.7/34, situated in Thanoothu Village, Sankarankoil Taluk, Tirunelveli District.

(3.) During the pendency of the Writ Petition, the fourth respondent by proceedings, dated 4.4.2019 has cancelled the Building Paln permission granted to the fifth respondent. Since the fifth respondent has not appeared before this Court, we are unable to verify as to whether any further action was taken against the order dated 4.4.2019. If no further action has been taken, it goes without saying that the fourth respondent has to take further steps to remove the offending structure.