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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4088 OF 2008

INDORE MUNICIPAL CORPN & ANR.                Appellant(s)                                 VERSUS

HARISH TOLANI                                Respondent(s) J U D G M E N T

KURIAN, J.

1. All that the  High Court has done in the impugned  Judgment is to remove the observations made by the  learned  Single  Judge  that  the  Commissioner  or  the  Municipal  Corporation  does  not  have  the  power  to  compound any illegal construction.    2. The Division Bench of the High Court has further  clarified  that  in  the  joint  inspection,  if  any  illegal  construction  is  noticed,  the  Commissioner  should  first  consider  whether  the  unauthorised  construction  can  be  compounded  before  ordering  for  demolition of the said construction.   

3. The learned counsel appearing for the Corporation  submits  that  even  going  by  the  direction  of  the  Division  Bench  of  the  High  Court,  the  compounding  cannot  be  permitted  under  law  beyond  a  certain

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percentage of the alleged unauthorised contruction.   4. These are all matters to be verified on a joint  inspection to be conducted by the Commissioner with  the present owner of the building and it is for the  Commissioner  to  take  appropriate  action  under  law  thereafter.    5. Thus,  we  see  no  merit  in  the  appeal;  it  is,  accordingly,  dismissed,  subject  to  the  above  observations.     

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 24, 2016.