Madras High Court
M.Joseph Charles Sukumar vs The Commissioner on 20 June, 2022
Author: T.Raja
Bench: T.Raja
W.P.No.9088 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.06.2022
CORAM:
THE HONOURABLE MR.JUSTICE T.RAJA
AND
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
W.P.No.9088 of 2022
M.Joseph Charles Sukumar .. Petitioner
Vs.
1. The Commissioner,
Directorate of Town and Country Planning,
Fourth Floor, No.807,
Anna Salai, Chennai - 600 002.
2. The District Collector,
Collectorate Complex,
Chengalpattu District,
Chengalpattu.
3. The Member Secretary,
Mamallapuram Local Planning Authority,
Five Rathas' Shopping Complex,
Venpurusamsalai,
Mamallapuram - 603 104.
4. The Superintendent Engineer,
TANGEDCO,
Chengalpattu District,
Chengalpattu.
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W.P.No.9088 of 2022
5. Sri Raama Builders,
Rep. by P.Mariappan Ram Sarvesha,
Plot No.87, Kandaswamy Nagar,
Palavakkam, Chennai - 41.
6. The Block Development Officer,
Thiruporur Panchayat Union,
Chengalpattu District.
7. The President,
Muttukadu Panchayat,
OMR, Thiruporur,
Chengalpattu District.
(R6 & R7 impleaded vide order dated
07.06.2022 made in WMP No.10153
of 2022 in W.P.No.9088/2022). .. Respondents
Prayer: Writ Petition has been filed under Article 226 of the Constitution of
India seeking a Writ of Mandamus, directing the official respondents to
consider the petitioner's representations and consequently to direct the
respondents 1 to 3 to demolish the illegal construction carried out by the 5th
respondent and also to direct the 4th respondent to disconnect the EB
connection in the said unauthorized building and also to direct the 1st
respondent to initiate disciplinary proceedings against the third respondent
in the interest of justice.
For Petitioner : Mr.Mutharasan
for M/s.SS.Madhavan Law Associates
For Respondents 1 to 3 : Mr.K.Karthik Jaganathan
Government Advocate
For Respondent 4 : No appearance
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W.P.No.9088 of 2022
For Respondent 6 : Mr.S.Balamurugan
Government Advocate
For Respondent 7 : Mrs.Saryamittrai
Special Government Pleader
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ORDER
(Order of the Court was made by T.RAJA, J.) Mr.Joseph Charles Sukumar, has filed this petition under Article 226 of the Constitution of India, seeking a direction to the respondents 1 to 3 to demolish the illegal construction carried out by the 5th respondent and also to direct the 4th respondent to disconnect the EB connection in the said unauthorized building and also to direct the 1st respondent to initiate disciplinary proceedings against the third respondent.
2. When the matter was taken up, Mr.K.Karthik Jaganathan, learned Government Advocate appearing for the respondents 1 to 3 brought to our notice the letter dated 16.06.2022, addressed by the President of Muttukadu Panchayat, the seventh respondent herein, to M/s.Sri Rama Builders represented by Mr.P.Mariappan Ram Sarvesa, the fifth respondent herein, calling upon the 5th respondent herein to submit planning permit within a period of one week from the date of receipt of the said letter.
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3. Since notice has been issued calling upon the 5th respondent to produce the planning permit within a weeks time, hoping that the 7th respondent will undertake further action in the manner known to law, this writ petition is disposed of. No costs.
(T.R.J.) (K.B.J.) 20.06.2022 Index: Yes / No kk To
1. The Commissioner, Directorate of Town and Country Planning, Fourth Floor, No.807, Anna Salai, Chennai - 600 002.
2. The District Collector, Collectorate Complex, Chengalpattu District, Chengalpattu.
3. The Member Secretary, Mamallapuram Local Planning Authority, Five Rathas' Shopping Complex, Venpurusamsalai, Mamallapuram - 603 104.
4. The Superintendent Engineer, TANGEDCO, Chengalpattu District, https://www.mhc.tn.gov.in/judis 4/6 W.P.No.9088 of 2022 Chengalpattu.
5. The Block Development Officer, Thiruporur Panchayat Union, Chengalpattu District.
6. The President, Muttukadu Panchayat, OMR, Thiruporur, Chengalpattu District.
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AND K.KUMARESH BABU, J.
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