Madras High Court
Brotherhood Matriculation Higher ... vs The Commissioner on 31 July, 2019
Bench: Vijaya K.Tahilramani, M.Duraiswamy
W.P.Nos.22458 and 14536 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.07.2019
CORAM :
The Hon'ble Mrs.VIJAYA K.TAHILRAMANI, CHIEF JUSTICE
AND
The Hon'ble Mr.JUSTICE M.DURAISWAMY
W.P.Nos.22458 and 14536 of 2019
W.P.No.22458 of 2019:
Brotherhood Matriculation Higher Secondary School,
rep. by its Sr. Principal,
No.3/387, Kazura Garden,
Neelankarai,
Chennai-600 115. .. Petitioner
-vs-
1.The Commissioner,
Greater Chennai Corporation,
Ripon Building,
Chennai-600 003.
2.The Zonal Officer,
Greater Chennai Corporation,
Zone-15, Rajiv Gandhi Salai,
Sholinganallur,
Chennai-600 119.
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W.P.Nos.22458 and 14536 of 2019
3.The Asst. Executive Engineer,
Unit 44,
Greater Chennai Corporation,
Neelankarai,
Chennai-600 115. .. Respondents
W.P.No.14536 of 2019:
Brotherhood Matric Higher Secondary School,
rep. by its Sr. Principal J.George William,
No.3/387, Kazura Garden,
Neelankarai,
Chennai-600 115. .. Petitioner
-vs-
1.The Commissioner,
Greater Chennai Corporation,
Ripon Building,
Chennai-600 003.
2.The Zonal Officer,
Greater Chennai Corporation,
Zone-15, Rajiv Gandhi Salai,
Sholinganallur,
Chennai-600 119. .. Respondents
Writ Petition No.22458 of 2019 filed under Article 226 of the
Constitution of India praying for issue of Writ of Certiorarified
Mandamus calling for the records culminated in the 3rd respondent's
impugned Stop Work Notice/Notice Calling for Approved Plan in Notice
No.15/00020/2017 dated 07.10.2017 and quash the same and
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W.P.Nos.22458 and 14536 of 2019
consequently, direct the respondents to permit the petitioner to
complete the construction of asbestos shed over the school floor
terrace.
Writ Petition No.14536 of 2019 filed under Article 226 of the
Constitution of India praying for issue of Writ of Mandamus directing
the respondents to consider the petitioner's representation dated
06.05.2019 and pass appropriating orders thereon.
For Petitioner : Mr.R.Prabhakaran
For Respondents : Mr.V.C.Selvasekaran
COMMON ORDER
(Order of the Court was made by M.Duraiswamy, J.) W.P.No.22458 of 2019 has been filed by the petitioner to issue a Writ of Certiorarified Mandamus, calling for the records culminated in the impugned stop work notice/notice calling for approved plan dated 07.10.2017, issued by respondent No.3 and quash the same and consequently, direct the respondents to permit the petitioner to complete the construction of asbestos shed over the school floor terrace.
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2. W.P.No.14536 of 2019 has been filed by the petitioner to issue a Writ of Mandamus directing the respondents to consider the petitioner's representation dated 06.05.2019.
3. The learned counsel appearing for the petitioner submitted that respondent No.3 in W.P.No.22458 of 2019 had issued the impugned stop work notice/notice calling for approved plan dated 07.10.2017 alleging that the petitioner had put up unauthorized construction. The learned counsel further submitted that the petitioner has also given a representation dated 06.05.2019 in response to the notice dated 07.10.2017, however, the respondents have not considered the same yet.
4. Mr.V.C.Selvasekaran, learned counsel appearing for the respondents submitted that the petitioner's representation dated 06.05.2019, which was given in respect of the stop work notice/notice calling for approved plan dated 07.10.2017, would be considered by respondent No.2/The Zonal Officer, Greater Chennai Corporation, Zone-15, Rajiv Gandhi Salai, Sholinganallur, Chennai-600 119 and only after considering the same, respondent No.2 would proceed __________ Page 4 of 7 http://www.judis.nic.in W.P.Nos.22458 and 14536 of 2019 further with regard to the unauthorized construction put up by the petitioner school. The submission made by the learned counsel for the respondents is recorded.
5. In view of the submission made by the learned counsel appearing for the respondents to the effect that respondent No.2/The Zonal Officer, Greater Chennai Corporation, Zone-15, Rajiv Gandhi Salai, Sholinganallur, Chennai-600 119 would proceed further only after considering the petitioner's representation dated 06.05.2019, we are not inclined to give any further direction to the respondents. Accordingly, the writ petition is disposed of. No costs. Consequently, W.M.P.Nos.21842, 21846 and 14525 of 2019 are closed.
(V.K.T., CJ.) (M.D., J.)
31.07.2019
Index : Yes/No
bbr
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W.P.Nos.22458 and 14536 of 2019
To:
1.The Commissioner,
Greater Chennai Corporation,
Ripon Building,
Chennai-600 003.
2.The Zonal Officer,
Greater Chennai Corporation,
Zone-15, Rajiv Gandhi Salai,
Sholinganallur,
Chennai-600 119.
3.The Asst. Executive Engineer, Unit 44, Greater Chennai Corporation, Neelankarai, Chennai-600 115.
__________ Page 6 of 7 http://www.judis.nic.in W.P.Nos.22458 and 14536 of 2019 The Hon'ble Chief Justice and M.Duraiswamy, J.
bbr W.P.Nos.22458 and 14536 of 2019 31.07.2019 __________ Page 7 of 7 http://www.judis.nic.in