Madras High Court
King Adds vs The Commissioner on 3 September, 2015
Author: T.S.Sivagnanam
Bench: Sanjay Kishan Kaul, T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 03.09.2015 Coram: The Honourable Mr.SANJAY KISHAN KAUL, CHIEF JUSTICE and The Honourable Mr.Justice T.S.SIVAGNANAM Writ Petition Nos.15070 to 15073 of 2015 ------- King Adds represented by its Proprietor Mr.Veeraraju No.3/9, Kalaignar Nagar, Kilpauk Garden, Chennai 600010 .... Petitioner in W.P.Nos.15070 and 15071 of 2015 Abirami Enterprises represented by its Proprietor Proprietor Mr.Sivakumar No.5, Murugesan Street, Muthurangan Block, Jafferkhanpet, Chennai 600 083. ... Petitioner in W.P.No.15072 of 2015 Raja Enterprises represented by its Proprietor S.Raja No.9/101, Kaviayarasu Kannadasan Nagar Kodungaiyur, Chennai 600 118. .... Petitioner in W.P.No.15073 of 2015 Versus 1. The Commissioner Corporation of Chennai, Rippon Buildings, Chennai 600 003. ... 1st respondent in all WPs. 2.The Executive Engineer Corporation of Chennai Zone-VI, Thiru Vi Ka Nagar, Chennai. 3.The Assistant Engineer Corporation of Chennai Zone-VI, Thiru Vi Ka Nagar, Chennai. 4. The Zonal Officer, Corporation of Chennai Zone -VI, Thiru Vi Ka Nagar, Chennai. .. Respondents in W.P.No.15070 of 2015 2. The Executive Engineer, Corporation of Chennai Zone -XIII, Adyar, Chennai 3.The Assistant Engineer Corporation of Chennai Zone -XIII, Adayar, Chennai 4.The Zonal Officer Corporation of Chennai Zone -XIII, Adayar, Chennai .. Respondents in W.P.No.15071 and 15073 of 2015 2.The Executive Engineer, Corporation of Chennai Zone -X, Kodambakkam, Chennai 3.The Assistant Engineer, Corporation of Chennai Zone X, Kadambakkam, Chennai 4.The Zonal Officer Corporation of Chennai Zone X, Kodambakkam, Chennai. ... Respondents in W.P.No.15072 of 2015 W.P.No.15070 of 2015: Petition filed under Article 226 of the Constitution of India praying for the issue of a writ of Mandamus, forbearing the respondents from removing or disturbing the digital banner or placard or sign board which are erected in the business premises of the petitioner's shop situated at No.22/6, Sembiam Redhills Road, Bharathi Nagar, Kolathur to an extent of 100 sq.ft., except due process of law. W.P.No.15071 of 2015: Petition filed under Article 226 of the Constitution of India praying for the issue of a writ of Mandamus, forbearing the respondents from removing or disturbing the digital banner or placard or sign board which are erected in the business premises of the petitioner's shop situated at No.50, New Colony, Velachery, Chennai 42 to an extent of 100 sq.ft., except due process of law. W.P.No.15072 of 2015: Petition filed under Article 226 of the Constitution of India praying for the issue of a writ of Mandamus, forbearing the respondents from removing or disturbing the digital banner or placard or sign board which are erected in the business premises of the petitioner's shop situated at Pavalavanan malligai, Bazar Road, Saidapet, Chennai 600 015 to an extent of 100 sq.ft., pending disposal of the writ petition. W.P.No.15073 of 2015: Petition filed under Article 226 of the Constitution of India praying for the issue of a writ of Mandamus, forbearing the respondents from removing or disturbing the digital banner or placard or sign board which are erected in the business premises of the petitioner's shop situated at 137, Pavalavanan maligai, Bazar Road, Saidapet, Chennai 42, to an extent of 100 sq.ft., except due process of law. For Petitioner ::: Mr.D.Bennington For Respondents ::: Mr.V.C.Selvasekar and A.Nagaraja for R.1 to R.4 O R D E R
(The Order of the Court was made by The Hon'ble The Chief Justice) It is conceded that the hoardings were not for the business carried on by the petitioner and in view of Rule 11 of the Tamil Nadu Urban Local Bodies (Permission for Erection of Digital Banners and Placards) Rules 2011, exemption would not be available to the petitioner.
2. The writ petition accordingly stands dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
Index:Yes/No (S.K.K.,CJ.) (T.S.S., J) Internet:Yes.No 03.09.2015 ksr To
1. The Commissioner, Corporation of Chennai, Rippon Buildings, Chennai -3.
2.The Executive Engineer, Corporation of Chennai Zone-VI, Thiru Vi Ka Nagar, Chennai.
3.The Assistant Engineer, Corporation of Chennai Zone-VI, Thiru Vi Ka Nagar, Chennai.
4. The Zonal Officer, Corporation of Chennai, Zone -VI, Thiru Vi Ka Nagar, Chennai.
5. The Executive Engineer, Corporation of Chennai Zone -XIII, Adyar, Chennai
6.The Assistant Engineer,Corporation of Chennai,Zone -XIII, Adayar, Chennai
7.The Zonal Officer, Corporation of Chennai, Zone -XIII, Adayar, Chennai.
8.The Executive Engineer, Corporation of Chennai, Zone -X, Kodambakkam, Chennai
9.The Assistant Engineer, Corporation of Chennai Zone X, Kadambakkam, Chennai
10.The Zonal Officer, Corporation of Chennai Zone X, Kodambakkam, Chennai.
The Hon'ble The Chief Justice and T.S.Sivagnanam, J
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ksr W.P.Nos.15070 to 15073 of 2015 03.09.2015