Madras High Court
P.Dhanalakshmi vs The District Collector on 6 February, 2015
Author: M.M.Sundresh
Bench: M.M.Sundresh, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.02.2015
CORAM
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MR. JUSTICE R.MAHADEVAN
W.P. No. 2916 of 2015
P.Dhanalakshmi ... Petitioner
Vs
1. The District Collector
The Collectorate Office,
Vellore
2 The Deputy Environment
Engineer Pollution Control Board,
Vellore District
3 The Executive Officer
Sholinghur Town Panchyat,
Sholinghur,
Vellore District
4 Tamilnadu Medical Council
New No.914, Old No.569,
Poonamallee High Road,
Arumbakkam,
Chennai 600 106
5 Chennai Metropolitan Development Authority,
Thalamuthu Natarajan Building,
Gandhi Irwin Road
Egmore, Chennai.
6 The Additional Director of
Town Panchayat,
District Collectorate Office
Vellore
7 The Chief Medical Officer
M/s. New Care Hospital,
4th Ward, Padiyanallur,
Sholinghur, Walaja Taluk,
Vellore District ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India for the issuance of writ of mandamus directing the respondents 1 to 6 to consider the petitioner's representation dated 25.08.2014 and thereby direct the respondents 1 to 6 to demolish the unauthorised construction put up by the 7th respondent situated at M/s.New Care Hospital, functioning at 4th Ward, Pandiyanallur Sholinghur, Walajah Taluk, Vellore District - 631 102 and the said hospital is situated in Survey No.735/2B immediately
For petitioner : Mr.D.Thirumoorthy
For Respondents : Mr.S.T.S.Murthy,Govt.Pleader
for RR.1,3 and 6
Mr.H.Yasmin Ali for R.2
O R D E R
(Order of the Court was made by M.M.SUNDRESH,J.) The grievance of the petitioner is that despite a representation having been made by the petitioner on 25.8.2014 bringing to the notice of respondents No.2 to 4 about the pollution caused by the 7th respondent and the construction put up without permission, no action has been taken.
2. A perusal of the records would show that though action has been initiated it has not been concluded by the respondents 2 to 4. Considering the pendency of the representation dated 25.8.2014 made by the petitioner, without going into the merits of the case, respondents No.2 to 4 are hereby directed to pass appropriate orders on the said representation of the petitioner dated 25.8.2014 in accordance with law within a period of six weeks from the date of receipt of copy of this order, after affording an opportunity of hearing to the petitioner as well as the 7th respondent.
3. The writ petition is disposed of accordingly. However, there is no order as to costs.
Index : Yes/No (M.M.S.,J.) (R.M.D.,J.)
Internet : Yes/No 06.02.2015
usk
To
1. The District Collector
The Collectorate Office Vellore
2 The Deputy Environment
Engineer Pollution Control Board,
Vellore District
3 The Executive Officer
Sholinghur Town Panchyat,
Sholinghur, Vellore
District
4 Tamilnadu Medical Council
New No.914 Old No.569,
Poonamallee High Road,
Arumbakkam Chennai 600 106
5 Chennai Metropolitan
Development Authority,
Gandhi Irwin Road
Egmore Chennai
M.M.SUNDRESH,J.
and
R.MAHADEVAN,J.
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6 The Additional Director of
Town Panchayat,
District Collectorate Office
Vellore
W.P. No.2916 of 2015
06.02.2015