Madras High Court
S.Sivakamasundari vs The Commissioner on 28 January, 2019
Author: V.Bharathidasan
Bench: V.Bharathidasan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.01.2019
CORAM
THE HONOURABLE Mr.JUSTICE V.BHARATHIDASAN
W.P.s 33027 and 33031 of 2018
W.P. 33027 of 2018
S.Sivakamasundari ... Petitioner
Vs
1. The Commissioner,
Coimbatore Corporation,
Coimbatore.
2. The Assistant Commissioner,
East Zone,
Coimbatore Corporation,
Coimbatore. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of
India, praying to issue Writ of Mandamus directing the
respondents to issue orders of regularisation to the petitioner's
unapproved plots pursuant to the online registrations dated
30.03.2018 in Registration Nos.DTCP/P/0069952/2017 and
DTCP/P/0069961/2017 in consonance with the G.O.Ms.No.78
dated 04.05.2017 Housing and Urban Development [UD4(3)]
Department.
http://www.judis.nic.in
2
W.P. 33031 of 2018
T.N.Swaminathan ... Petitioner
Vs
1. The Commissioner,
Coimbatore Corporation,
Coimbatore.
2. The Assistant Commissioner,
East Zone,
Coimbatore Corporation,
Coimbatore. ... Respondents
PRAYER : Petition filed under Article 226 of the Constitution of
India, praying to issue Writ of Mandamus directing the
respondents to issue order of regularisation to the petitioner's
unapproved plots pursuant to the online registrations dated
30.03.2018 and 31.03.2018 in Registration
Nos.DTCP/P/0069981/2017 and DTCP/P/0070184/2017
respectively in consonance with the G.O.Ms.No.78 dated
04.05.2017 Housing and Urban Development [UD4(3)]
Department.
For Petitioner : Mr.P.K.Harinath Babu
For Respondents :Mr.K.Magesh for R1 and R2
ORDER
http://www.judis.nic.in 3 These Writ Petitions have been filed seeking a direction to the respondents to consider the petitioners' application for regularisation of unapproved plots.
2. According to the petitioners, they have filed applications dated 30.03.2018, and 31.03.2018, respectively before the respondents to approve their unapproved plots as per G.O.Ms.No.78, Housing and Urban Development [UD4(3)] Department dated 04.05.2017, so far, their applications were not considered. Hence, these Writ Petitions have been filed by the petitioners.
3. Earlier, notice ordered to the respondents. Today, when the matter was taken up for hearing, Mr.K.Magesh, learned counsel appearing for the respondents 1 and 2 submitted that the petitioners' application are still pending with the respondents along with other applications, and the authorities will pass suitable orders within a period of four weeks.
4. Considering the above submission, the respondents are directed to consider the petitioners' application and pass suitable orders on merits and in accordance with law within a period of four weeks from the date of receipt of the copy of this order. In the result, the present Writ Petitions are disposed of with the http://www.judis.nic.in 4 above direction. No costs.
28.01.2019 Index:Yes/No Internet:Yes/no Speaking Order/Non Speaking Order rpp To
1. The Commissioner, Coimbatore Corporation, Coimbatore.
2. The Assistant Commissioner, East Zone, Coimbatore Corporation, Coimbatore.
http://www.judis.nic.in 5 V.BHARATHIDASAN,J.
rpp W.P.s 33027 & 33031 of 2018 28.01.2019 http://www.judis.nic.in