Madras High Court
M.A.Dawood Batcha vs The State Of Tamil Nadu on 24 August, 2023
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)No.8161 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.08.2023
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)No.8161 of 2015
and
M.P.(MD)No.2 of 2015
M.A.Dawood Batcha,
Founder Chairman,
Rajagiri Dawood Batcha College of Arts & Science,
Papanasam-614 205,
Thanjavur District. ... Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by its Secretary,
Housing Department,
Fort St.George,
Chennai-600 009.
2.The Director of Town & Country Planning,
Annasalai,
Chennai-600 002.
3.The Deputy Director,
Town and Country Planning,
Thanjavur Region,
No.33, 4th Street,
Rajappa Nagar,
Medical College Road,
Thanjavore-630 007. ... Respondents
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W.P(MD)No.8161 of 2015
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, to call the
records of the 3rd respondent in Na.Ka.No. 546/2012, dated: 04.03.2015 and
quash the same and also forbearing the 3rd respondent from proceeding with
amended section 47-A of the Tamil Nadu Town and Country Planning Act,
1971 invoking Sections 85 R/w 56 and 57 against Rajagiri Dawood Batcha
educational institutions which is comprised in S.No. 200/2, 201/1B& 1C,
202/1A& 1B, 207/2, 209/1 & 2 and 1/1 of Papanasam, thanjavore District,
since the same is not applicable to the Petitioner.
For Petitioner : no appearance
For Respondents : Mr.N.Satheeshkumar
Additional Government Pleader for R3
: No appearance for R1 & R2
ORDER
None appeared for the petitioner on the last occasion. The case is posted under the caption 'for dismissal'. Today also, there is no representation for the petitioner.
2. I went through the contents of the affidavit filed in support of the writ petition. The petitioner challenges the impugned order passed by the third respondent proposing himself action under Sections 56 & 57 of Tamil Nadu Town and Country Planning Act, 1971. The petitioner is running educational https://www.mhc.tn.gov.in/judis 2/4 W.P(MD)No.8161 of 2015 institution. He had put up buildings. The stand of the authority is that since approval has not been obtained from the competent authority namely the Deputy Director of Town and Country Planning, construction will have to be either regularised or demolished. Even though the impugned notice does not invoke Section 47A of the Act, reliance has been placed on the said provision. The said provision was introduced in the statute book only in the year 2010. The buildings appear to have been put up in the year 2007 itself. Section 47A of the Act is prospective. Of-course, even during the relevant time, when the constructions were put up, the Deputy Director of Town and Country Planning ought to have been associated in the process for granting planning approval. But then, that was an intra-departmental affair between the local body and the competent authority. The applicant cannot be blamed if the local body failed to obtain clearance from the competent authority. Therefore, the notice impugned in the writ petition is set aside.
3. The Writ Petition is allowed. No costs. Consequently, connected miscellaneous petition is closed.
24.08.2023
Index : Yes / No
Internet : Yes/ No
rmi
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W.P(MD)No.8161 of 2015
G.R.SWAMINATHAN, J.
rmi
To
The Deputy Director,
Town and Country Planning,
Thanjavur Region,
No.33, 4th Street,
Rajappa Nagar,
Medical College Road,
Thanjavore-630 007.
W.P(MD)No.8161 of 2015
24.08.2023
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