R. NALINI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr. K. Myilsamy, learned counsel for the petitioner; Mr. S.N. Parthasarathi, learned Government Advocate for the first respondent; Mr. P.S. Ganesh, learned counsel for the second respondent and Dr. C. Ravichandran, learned counsel for the third respondent.

(2.) The prayer of the petitioner is that directions be issued to respondents 2 and 3 to consider the building regularization application of the petitioner bearing No. OBPA/03/0035/2019 registered as new plan Submission No. PPA/WDCNO5/00067/2019, dated 4.1.2019 in respect of petitioner's building comprised in Re-survey No. 587/1 subdivided T.S.No.587/4 situated at Old Door No. 68, New Number 6, Perumal Street, Egmore, Chennai-8.

(3.) The learned counsel for the third respondent, i.e., the Executive Engineer, Greater Chennai Corporation, Zonal Office No. V, Chennai, pointed out that the building under construction was not as per the Rules and, hence, the proposal was returned.