LAWS(MAD)-2014-1-18

S. LAKSHMIPATHI NAIDU Vs. DISTRICT COLLECTOR, KANCHEEPURAM

Decided On January 29, 2014
S. Lakshmipathi Naidu Appellant
V/S
DISTRICT COLLECTOR, KANCHEEPURAM Respondents

JUDGEMENT

(1.) The petitioner in W.P.No.9146 2013 seeks initiation of enforcement proceedings against the petitioner in W.P.No.28753 of 2013 and 35119 of 2013 on account of the illegal construction made in his land in Survey Nos.55/1, 315/12, 45/1 and 45/2, Mambakkam Village.

(2.) The petitioner in W.P.No.35119 of 2013 challenges the notice issued by the President, Mambakkam Panchayat dated 20 December 2013 directing removal of the illegal construction.

(3.) The very same builder filed the writ petition in W.P.No.28753 of 2013 for a direction to the panchayat to approve the building plan submitted by him after constructing the building.