FARIS C. M. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, this writ petition is taken up for final disposal. Mr.P.S.Sivashanmugasundaram, learned Special Government Pleader accepts notice on behalf of respondents 1 and 2, Mr.V.Jayaprakash Narayanan, learned Special Government Pleader accepts notice on behalf of respondent No.3 and Mr.S.K.Rameshuwar, learned Standing Counsel accepts notice on behalf of respondent No.4.

(2.) The petitioner and his two brothers viz., Trl.Abdul Salam and Fiyas had purchased a landed property admeasuring to an extent of 1 acre in R.S.No.464/4 (Correlating to O.S.No.35/33), at Naduvattam Village, the Nilgiris District through a registered sale deed dated 25.07.2016 (Document No.852/2016) registered on the file of the sub-Registrar, Gudalur along with the superstructure having a plinth area of 96 Sqr. mtr. It appears that an additional construction of 1000 sq. ft had also been put up and it is used for commercial purpose viz., running a Restaurant.

(3.) The third respondent local body had initiated proceedings under the 'Town and County Planning Act, 1971' (hereinafter referred to as 'TCP Act') by issuing a notice dated 23.10.2019 in Letter No.541/2019 for locking & sealing and demolition notice and challenging the legality of the notice, the present writ petition is filed.