S.RAMESH Vs. THE LOCAL PLANNING AUTHORITY

JUDGEMENT

(1.) The petitioners filed this Writ Petition for issuance of a Writ to restrain the respondents from taking enforcement action by way of locking and sealing the building put up by them at 161 and 162, K.P.Road, Ramavermapuram, Nagercoil.

(2.) The petitioners, in their affidavit filed in support of the Writ Petition, contended that the FSI was wrongly calculated and certain violations and deviations were overestimated.

(3.) The petitioners further contended that enforcement action taken under Section 56 of the Tamil Nadu Town and Country Planning Act, 1971, has already been challenged before the Government under Section 80-A of the Tamil Nadu Town and Country Planning Act, 1971. Even then, the Local Planning Authority and the Local Bodycontemplated further action, resulting in filing this Writ Petition.