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Madras High Court

Solomon Matriculation School vs Deputy Director Of Town And on 19 July, 2017

Bench: K.K.Sasidharan, G.R.Swaminathan

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 19.07.2017  

CORAM   

THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN            
and 
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN              

W.P(MD)No.22470 of 2016   
and 
W.M.P(MD).No.16101 of 2016   


Solomon Matriculation School 
Rep.by its Correspondent 
Jamin Solomon                                                      ... Petitioner

vs.

1.Deputy Director of Town and
        Country Planning,
   Tirunelveli Region,
   108, Thiruvananthapuram Road,
   Tirunelveli District.

2.Director of Matriculation Schools,
   DPI Campus, College Road, 
   Chennai.

3.Tahsildar, Tiruchendur Taluk,
   Thoothukudi District.

4.Executive Officer,
   Selection Grade Town Panchayat, 
   Nazareth, Thoothukudi District.

5.Inspector of Matriculation Schools,
   Virudhunagar Region,
   Virudhunagar District.                                     ... Respondents


Prayer : Writ Petition is filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorari to call for the
reords of the first respondent dated vide Na.Ka.No.232/2015(15) Tvl.Ma 3
dated 15.11.2016 and quash the same.  

!For Petitioner         : Mr.J.Ananthavalli

For Respondents : Mr.M.Govindan,         
                                          Spl.Govt.Pleader


:ORDER  

(Order of the Court was made by K.K.SASIDHARAN, J.) The proceedings initiated by the first respondent invoking Section 56(2A) and 57(4) of the Tamil Nadu Town and Country Planning Act 1971 is under challenge in this writ petition.

2.There is a statutory remedy available to the petitioner under the Tamil Nadu Town and Country Planning Act 1971. There are no materials before this Court to bye-pass the statutory remedy available to the petitioner. It is open to the petitioner to initiate appropriate proceeding before the competent authority under the Tamil Nadu Town Country Planning Act, 1971.

3.The petitioner is at liberty to take up all contentions including jurisdiction before the competent authority. The Status quo as on today shall be preserved for a period of two weeks from today.

4.The writ petition is dismissed with the above observation. No costs. Consequently, connected miscellaneous petition is closed.

To

1.Deputy Director of Town and Country Planning, Tirunelveli Region, 108, Thiruvananthapuram Road, Tirunelveli District.

2.Director of Matriculation Schools, DPI Campus, College Road, Chennai.

3.Tahsildar, Tiruchendur Taluk, Thoothukudi District.

4.Executive Officer, Selection Grade Town Panchayat, Nazareth, Thoothukudi District.

5.Inspector of Matriculation Schools, Virudhunagar Region, Virudhunagar District.

.