E.Dayanandam vs Member Secretary And Others

Abdul Quddhose, J

This writ petition has been filed to direct the respondents 1 to 3 to take action against the alleged illegal construction said to have been put up by the 5th respondent at the address morefully described in the prayer of this writ petition based on the petitioner's representation dated 09.02.2026 within a time frame to be fixed by this Court.

According to the petitioner, he is a neighbour to the 5th respondent, who has put up the construction illegally without obtaining proper planning permission and has committed several violations, which has caused nuisance to the petitioner. The petitioner claims that he is a senior citizen and, due to the illegal construction made by the 5th respondent, he is suffering from wheezing problems and other ailments. Since the petitioner’s representation dated 09.02.2026 has not been considered by respondents 1 to 3 till date, the petitioner has filed this writ petition.

Mr.Sanjay Balachandar, learned Standing Counsel accepts notice on behalf of R1. Ms.S.Vanitha Joice Rani, learned Standing Counsel accepts notice on behalf of R2 to R4.

Since no adverse orders are passed against the 5th respondent, notice to the 5th respondent is dispensed with by this Court.

No prejudice would be caused to the respondents, if the petitioner's representation as stated supra is considered on merits and in accordance with law after hearing the objections of the 5th respondent and after giving due consideration to the supporting documents produced by the respective parties within a time frame to be fixed by this Court.

This Court is not expressing any opinion on the merits of the petitioner’s representation.

For the foregoing reasons, this writ petition is disposed of by directing the second respondent to pass final orders on the petitioner’s representation dated 09.02.2026, seeking to take action against the alleged illegal construction put up by the 5th respondent at the property morefully described in the prayer to this writ petition, after hearing the objections of the 5th respondent and after giving due consideration to the supporting documents produced by the respective parties within a period of 12 weeks from the date of receipt of a copy of this order. No Costs. Consequently, connected miscellaneous petition is closed.