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Madras High Court

R.Bhavani vs The St. Thomas Mount Panchayat Union on 19 December, 2016

Bench: Sanjay Kishan Kaul, M.Sundar

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  19.12.2016

CORAM :

The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE M.SUNDAR 
W.P. No.19102 of 2007
R.Bhavani								.. Petitioner
-vs-

1.The St. Thomas Mount Panchayat Union
   Rep. By its Block Development Officer,
   Chitlapakkam 1st Main Road,
   Chitlapakkam, Chennai 600 064.

2.The Executive Officer,
   St. Thomas Mount Panchayat Union,
   Chitlapakkam 1st Main Road,
   Chitlapakkam, Chennai 600 064.

3.The Executive Officer,
   Okkiam Thoraipakkam Panchayat,
   Thoraipakkam, Chennai 600 096.

4.M.Karunakara Pandian
5.Chennai Metropolitan Development
     Authority, Rep. By its Member Secretary,
   No.1, Gandhi Irwin Road, Egmore,
    Chennai 600 008.

6.The Commissioner,
   St. Thomas Mount Panchayat Union,
   Chitlapakkam 1st Main Road,
   Chitlapakkam, Chennai 600 064.

7.M/s.Niri Enterprises,
   Rep. By Mrs.Neena Reddy.
   (RR5 to 7 impleaded as per order
     dt.29.02.2012 in MP.4/2007)

8.The Corporation of Chennai,
   Rep. By its Commissioner,
   Ripon Building, Chennai 600 003.
   (R-8 impleaded as per order of Court
     dt.19.12.2016 in MP.1 of 2012)				.. Respondents

	Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct respondents 1 to 3 to immediately prevent and remove all the illegal constructions in Survey No.77/2C2B (formerly part of Survey No.77/2C2) of No.135, Okkiam Thoraipakkam Village, Thambaram Taluk, Kancheepuram District, as well as to prevent encroachment of the Public Road on the Northern side of the said property adjoining Old Mahabalipuram Road.

	For Petitioner		:	Mr.N.Premkumar

	For Respondents		:	Mr.R.Vijayakumar
						Addl.G.P. for RR 1 to 3
					:	Mr.N.Sampath for R-5
					:	Mr.K.Soundarajan for R-8

* * * * *

O R D E R

(Order of the Court was made by The Hon'ble Chief Justice) This petition really does not survive for consideration in view of the directions passed today in W.P.No.8923 of 2012 and is, accordingly, disposed of. No costs.

(S.K.K., CJ.) (M.S., J.) 19.12.2016 Index : Yes/No Website : Yes/No sra To

1.The Block Development Officer, St. Thomas Mount Panchayat Union Chitlapakkam 1st Main Road, Chitlapakkam, Chennai 600 064.

2.The Executive Officer, St. Thomas Mount Panchayat Union, Chitlapakkam 1st Main Road, Chitlapakkam, Chennai 600 064.

3.The Executive Officer, Okkiam Thoraipakkam Panchayat, Thoraipakkam, Chennai 600 096.

4.The Member Secretary Chennai Metropolitan Development Authority, No.1, Gandhi Irwin Road, Egmore, Chennai 600 008.

5.The Commissioner, St. Thomas Mount Panchayat Union, Chitlapakkam 1st Main Road, Chitlapakkam, Chennai 600 064.

6.The Corporation of Chennai, Rep. By its Commissioner, Ripon Building, Chennai 600 003.

The Hon'ble Chief Justice and M.Sundar, J.

(sra) W.P.No.19102 of 2007 19.12.2016 http://www.judis.nic.in