Madras High Court
Hill Country Hotels And Resorts India ... vs The Hill Area Conservation Authority on 10 December, 2018
Author: M. Duraiswamy
Bench: V.K.Tahilramani, M.Duraiswamy
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.12.2018
CORAM :
THE HON'BLE MRS.V.K.TAHILRAMANI, CHIEF JUSTICE
AND
The HON'BLE MR.JUSTICE M.DURAISWAMY
W.P. No.31067 of 2018 and
W.M.P.No.36248 of 2018
Hill Country Hotels and Resorts India Ltd.,
rep by its Managing Director George Koshy
Registered Office at
No.22/9, Jaganathan Road,
Nungambakkam,
Chennai – 600 034. .. Petitioner
Vs.
1.The Hill Area Conservation Authority,
rep by its Chairman cum Secretary to
Government of Tamil Nadu, Housing
and Urban Development Department,
Fort St.George,
Chennai – 600 009.
2.The Commissioner,
Town and Country Planning,
No.807, Anna Salai,
Chennai – 600 002.
3.The Deputy Director,
Town and Country Planning,
Coimbatore Division,
Dr.Najappa Salai,
Coimbatore – 641 018.
4.The District Collector,
Nilgiris District,
Udagamandalam.
http://www.judis.nic.in
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5.The Commissioner,
Ooty Municipality,
Ooty, Nilgiris District.
6.The Town Planning Officer,
Ooty Municipality, Ooty,
Nilgiris District. .. Respondents
Petition filed under Article 226 of the Constitution of India praying
for issue of Writ of mandamus forbearing the respondents more particularly
the 5th respondent from in any manner interfering with the petitioner's
peaceful possession and running of the business in the building comprised in
R.S.No.4921/4927 & 4929 at Grand Duff Road, Valley View, Lovedale, Ooty
pending the process of the petitioner's revised online building plan
application on the file of the 1st respondent and in the light of the order
dated 26.04.2005 made in W.P.No.13853 of 2005.
For Petitioner : Ms.R.Gouri
For Respondents : Mr.S.Kamalesh Kannan,
Government Advocate (R1 to R4)
Mr.P.Srinivas (R5)
R6 – not ready in notice
ORDER
(Order of the Court made by M.DURAISWAMY,J.) The petitioner has filed the above Writ Petition to issue a Writ of mandamus forbearing the respondents more particularly the 5th respondent from in any manner interfering with the petitioner's peaceful possession and running of the business in the building comprised in R.S.No.4921/4927 & 4929 at Grand Duff Road, Valley View, Lovedale, Ooty pending the process http://www.judis.nic.in 3 of the petitioner's revised online building plan application on the file of the 1st respondent and in the light of the order dated 26.04.2005 made in W.P.No.13853 of 2005.
2.It is the case of the petitioner that the 5th respondent along with their officials came to the petitioner's property on 19.11.2018 and also on 20.11.2018 and directed them to produce the sanctioned building plan for continuing the business activity at the building or otherwise they would seal the premises. According to the petitioner, even without issuing any show cause notice, the 5th respondent is contemplating action against the petitioner's property. In these circumstances, the petitioner has filed the Writ Petition.
3.Though the petitioner has contended that they obtained the planning permission from the Competent Authority, they are duty bound to produce the same as and when the authorities demand the same.
4.The learned counsel for the petitioner submitted that the petitioner had submitted the revised plan to the Town and Country Planning Authorities, Coimbatore Division. However, the authority has not passed any order so far.
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5.Since the 5th respondent has called upon the petitioner to produce the sanctioned building plan, the said action cannot be prevented by issuing a Writ of Mandamus. It is needless to say that the 5th respondent should act in accordance with law for taking action against the petitioner's building.
6.In these circumstances, we are not inclined to entertain the Writ Petition and the same is dismissed. No costs. consequently, the connected miscellaneous petition is closed.
Index : Yes/No (V.K.T., CJ.) (M.D., J.)
Internet : Yes 10.12.2018
Speaking /Non Speaking Order
va
To
1.The Chairman cum Secretary,
Hill Area Conservation Authority, Government of Tamil Nadu, Housing and Urban Development Department, Fort St.George, Chennai – 600 009.
2.The Commissioner, Town and Country Planning, No.807, Anna Salai, Chennai – 600 002.
3.The Deputy Director, Town and Country Planning, Coimbatore Division, Dr.Najappa Salai, http://www.judis.nic.in Coimbatore – 641 018. 5
4.The District Collector, Nilgiris District, Udagamandalam.
5.The Commissioner, Ooty Municipality, Ooty, Nilgiris District.
6.The Town Planning Officer, Ooty Municipality, Ooty, Nilgiris District.
http://www.judis.nic.in 6 THE HON'BLE CHIEF JUSTICE AND M. DURAISWAMY,J.
va W.P. No.31067 of 2018 and W.M.P.No.36248 of 2018 10.12.2018 http://www.judis.nic.in