D.MANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr.M.Gnanasekar, learned counsel for the petitioner; Mr.S.N.Parthasarathi, learned Government Advocate for respondent Nos.1 and 3 and Mrs.P.Shanthi, learned counsel for respondent No.2.

(2.) The case of the petitioner is that respondent No.4 has put up illegal superstructure in his house site at Plot No.30, II Cross Street, Alamelumangapuram, Vellore-632 009. Being aggrieved by the said fact, the petitioner has preferred a representation dated 04.07.2019 to respondent No.1 i.e., the District Collector, Vellore. The prayer of the petitioner is that respondent No.1 be directed to consider his representation and take action in relation to the illegal superstructure put up by respondent No.4.

(3.) The learned Government Advocate appearing for respondent Nos.1 and 3 states that the proper authority to consider the representation of the petitioner is respondent No.2 i.e., The Commissioner (Special Officer), Vellore Municipality, Vellore.