R JAYACHANDRAN Vs. COMMISSIONER AVADI MUNICIPALITY

JUDGEMENT

(1.) This is a complaint under Sec.17 read with Sec.12 of the Consumer Protection Act, and is posted for admission. The learned Counsel for the complainant is heard.

(2.) The case of the Complainant is that he applied to the 1st Opposite Party Commissioner, Avadi Municipality on 21.3.94 for a building permission and paid the necessary fee on 29.3.94. He also paid licence fee of Rs.335/and regulation charges of Rs.2,752/-. The plan was not sanctioned, and licence for the building was not granted. Inspite of repeated demands, there was no response. Finally, on 28.10.94, the 3rd Opposite Party Member-Secretary, Madras Metropolitan Development Authority sent him a letter stating that the house site of the complainant had been reserved for library and reading purposes and the building is not permitted. The application was therefore rejected. Alleging deficiency in service in the rejection of the application for building permission, the Complainant has filed this complaint against the Commissioner, Avadi Municipality, the Director of Municipalities and the Member-Secretary, Madras Metropolitan Development Authority, claiming compensation to the sum of Rs.5,57,500/- and for an order directing grant of planning permission to the Complainant.

(3.) The letter of the 3rd Opposite Party, dated 28.10.94 is produced. It reads that as per the approved lay-out, the site under reference is reserved for Library and Reading Room purposes and residential building is not permissible. The complainant was advised to apply for de-reservation of the land. It is against this order the complaint has been filed.