- (1.) Special leave granted. Heard the learned counsel appearing for the parties.
(2.) These six appeals have been heard together as they stem from a common judgment rendered by a division bench of the Madras High court disposing of three writ petitions. Facts leading to these appeals and relevant for their disposal are as under.
(3.) In April 1981 Pleasant Stay (Kodai) Hotels Pvt. Ltd. (hereinafter referred to as 'the Hotel') applied to the Kodaikanal Township Committee (hereinafter referred to as 'the Committee') for permission to construct a hotel building in the town of Kodaikanal. Along with the application it submitted the plan and other necessary documents. According to the plan the building was to comprise a ground floor and a first floor. The plan was sanctioned by the Committee on 1/11/1991 subject to the following, amongst others, conditions: (I) the construction should be completed by 31/10/1992 and should not be continued thereafter without renewal; (Ii) if the construction was to be different from the sanctioned plan a new plan must be drawn and fresh permission obtained, in default, construction in breach of the plan should be removed; and (Iii) nothing should be done in variation of the sanctioned plan.;