K N SATHIYABAMA Vs. SECRETARY TO GOVERNMENT, HOUSING AND URBAN DEVELOPMENT DEPARTMENT, ST GEORGE FORT, CHENNAI

JUDGEMENT

(1.) The challenge in this Writ Petition is to the notice dated 23 April, 2018, issued by the Nagercoil Local Planning Authority initiating enforcement action against the unauthorized construction put up by the petitioner.

(2.) The petitioner appears to have constructed a commercial building in total violation of the approved plan. The Local Planning Authority, after inspection, issued the impugned notice. The enforcement action was kept in abeyance on account of the pendency of the proceedings for regularisation of construction.

(3.) The Nagercoil Local Planning Authority considered the proposal made by the petitioner and ultimately, it was rejected. The Local Planning Authority took further action for enforcement. The building was locked and sealed and an action taken report was filed before this Court.