01Facts
The petitioner association sought disposal of its common representation dated 14 July 2026 and compliance with the Madras High Court’s common order dated 23 June 2022 in W.P. Nos. 29368, 29369, 29371 and 29372 of 2019.
p. 6It alleged that the respondents had not implemented that order despite the representation.
p. 6At the hearing, the respondents submitted that the petitioners should provide the residential building’s blueprint before their request could be processed.
p. 602Issues
i.1. Whether the respondents should be directed to consider the petitioner’s representation and comply with the Court’s 23 June 2022 common order.
pp. 5–6ii.2. Whether submission of the building blueprint could be required before the respondents disposed of the representation.
p. 603Law Applied
The Court relied on its common order dated 23 June 2022 in W.P. Nos. 29368, 29369, 29371 and 29372 of 2019, which the respondents were required to implement.
pp. 6–7The Court treated the respondents’ non-compliance with that earlier order as contempt.
p. 704Reasoning
The Court considered the respondents’ request for the blueprint incongruous because the electricity connection would have been granted only after the blueprint had been examined.
p. 6Nevertheless, to facilitate disposal of the representation, it directed the petitioners to submit a copy of the blueprint again. The respondents were then required to decide the representation consistently with the 2022 common order.
p. 705Holding
The Court disposed of the writ petitions, directing the petitioners to resubmit the building blueprint.
p. 7Upon receiving it, the respondents must dispose of the representation dated 14 July 2026 in accordance with the common order dated 23 June 2022, within two weeks.
p. 7No costs were awarded.
p. 7Original Court PDF
MANTRI SYNERGY OWNERS ASSOCIATIONvsTHE ASSISTANT ENGINEER
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