Madras High Court
V.Rajarathinam vs The Executive Engineer on 2 March, 2022
Author: M.N.Bhandari
Bench: Munishwar Nath Bhandari, D.Bharatha Chakravarthy
W.P.No.420 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.03.2022
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.No.420 of 2022
V.Rajarathinam .. Petitioner
Vs.
1. The Executive Engineer
Kosasthalai River Basin Division
Public Works Department
Tiruvallur.
2. The Tahsildar
Tiruvallur Taluk
Tiruvallur.
3. The Block Development Officer
Poondi Panchayat Union
Poondi
Tiruvallur Taluk and District.
4. G.Ambrose .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India
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W.P.No.420 of 2022
praying for a writ of Mandamus directing the respondents to remove
the encroachment made in the Public Streets, particularly in Indian
Bank Street, Poondi Village, Thiruvallur Taluk and District.
For the Petitioner : Mr.M.Muthappan
For the Respondents : Mrs.R.Anitha
Special Government Pleader
for respondents 1 to 3
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) The writ petition has been filed seeking a direction to remove the encroachments made in the public property.
2. Learned Special Government Pleader submits that encroachments have been removed. An action taken report has been filed and the same is taken on record.
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3. In view of the above, the writ petition has become infructuous and accordingly, it is dismissed. There will be no order as to costs. Consequently, WMP Nos.477 and 1300 of 2022 are also dismissed.
(M.N.B., CJ.) (D.B.C., J.) 02.03.2022 Index : Yes/No kpl/drm To:
1. The Executive Engineer Kosasthalai River Basin Division Public Works Department Tiruvallur.
2. The Tahsildar Tiruvallur Taluk Tiruvallur.
3. The Block Development Officer Poondi Panchayat Union Poondi Tiruvallur Taluk and District.
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