C. PRABHAKARAN Vs. DHARMENDRA PRATAP YADAV

JUDGEMENT

(1.) Pursuant to the order of this Court dtd. 10/1/2019, a Reply Affidavit has been filed by the Writ Petitioner on 21/1/2019 and the relevant Paragraph is extracted hereunder:

(2.) Even though the Affidavit contains the clause 3.4, that has been deleted by the Learned Counsel before this Court and an endorsement to that effect has been made.

(3.) Admittedly, the Petitioner had an approved plan of the years 2001 and 2004 and that there was a construction in violation of the Plans and regularisation has been sought under Sec. 113 C of the Tamil Nadu Town and Country Planning Act, 1971.