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Madras High Court

R.Balaji vs State Of Tamil Nadu on 17 August, 2015

Bench: Sanjay Kishan Kaul, T.S.Sivagnanam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.08.2015
CORAM
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE T.S.SIVAGNANAM

W.P.No.25456 of 2015

R.Balaji						.. Petitioner

-vs-


1.State of Tamil Nadu,
   Rep. by its Secretary to Govt.,
   Municipal Administrative & Water Supply
     Dept., Tamil Nadu Secretariat,
   Chennai.

2.The Collector,
   Chennai District, Chennai.

3.The Commissioner,
   Corporation of Chennai,
   Ripon Building, Chennai.

4.The Hoardings Monitoring Committee,
   Headed by Mr.Justice.S.Rajeswaran (Retd.)
   Ripon Building, Chennai.

5.The Tahsildar,
   Velacherry, Chennai.

6.Sudha Enterprises,
   Rep. by its Proprietor, M.Sudha.

7.Maaran Enterprises,
   Rep. by its Proprietor, B.Elayamaran.

8.Sri Abirami Enterprises,
   Rep. by its Proprietor, Sivakumar.

9.Big Print,
   Rep. by its Proprietor, Karthigeyan.

10.M/s.G.K.N. Advertisers,
     Rep. by its Proprietor, P.Annadurai.

11.Focus Media
     Rep. by its Partner, K.Ramya.

12.King Adds,
     Rep. by its Proprietor, Veeraraju.

13.Dhanalakshmi Ads & Service,
    Rep. by its Proprietor, J.Dhanalakshmi.

14.MKS Ads & Services,
     Rep. by its Proprietor, S.Prem Kumar.

15.Mohan Enterprises,
     Rep. by its Proprietor, L.Madhan Mohan.

16.Hemachander Ads & Service
     Rep. by its Proprietor, A.K.Hemachandran.

17.Annadurai Home Needs
     Rep. by its Proprietor, K.Annadurai.

18.Zodiac Prints,
     Rep. by its Proprietor, R.R.Rajasekaran.

19.N.K. Ads,
     Rep. by its Proprietor, A.Nazurulla Khan.

20.Temple Ads.
     Rep. by its Proprietor V.Chandrasekar.	   	.. Respondents

	Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct the 2nd respondent to remove all unauthorized hoardings as per G.O. (Ms.) No.44 of the Chennai City Municipal Corporation Licensing of Hoardings and Levy and Collection of Advertisement Tax Rules, 2003, initiate criminal action, including criminal contempt for offence of perjury under Sec.191 of the Indian Penal Code, as against the respondents 6 to 20.

	For Petitioner	:  Mr.Arunkumar

	For Respondents	:  Mr.S.T.S.Moorthy
			   Govt. Pleader, assisted by
			   Mr.V.Shanmughasundar,
			   Govt. Advocate for RR 1, 2 and 5
			:  Mr.K.Soundararajan for RR 3 & 4

* * * * *

O R D E R

(Order of the Court was made by The Hon'ble Chief Justice) The petitioner has already moved the Committee constituted by the Court to look into the matter and thus, no separate public interest litigation is required to be maintained. The petitioner can follow up the matter with the Committee.

2.Writ Petition is dismissed with the aforesaid observation. No costs.

(S.K.K., CJ.) (T.S.S,J.) 17.08.2015 Index : Yes/No Website : Yes/No sra The Hon'ble Chief Justice and T.Sivagnanam, J.

(sra) To

1.The Secretary to Govt. of Tamil Nadu, Municipal Administrative & Water Supply Dept., Tamil Nadu Secretariat, Chennai.

2.The Collector, Chennai District, Chennai.

3.The Commissioner, Corporation of Chennai, Ripon Building, Chennai.

4.The Hoardings Monitoring Committee, Headed by Mr.Justice.S.Rajeswaran (Retd.) Ripon Building, Chennai.

5.The Tahsildar, Velacherry, Chennai.

17.08.2015