Madras High Court
W.Edwin Wilson vs The Chief Secretary on 1 February, 2021
Bench: Sanjib Banerjee, Senthilkumar Ramamoorthy
WP.No.19995 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.02.2021
CORAM :
The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
AND
The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P.No.19995 of 2020
W.Edwin Wilson .. Petitioner
-vs-
1.The Chief Secretary,
Govt. of Tamil Nadu,
Rajaji Salai, Fort St. George,
Chennai 600 009.
2.The Commissioner,
Corporation of Chennai,
Ripon Buildings, Chennai 600 003.
3.The Commissioner of Police,
Greater Chennai, Vepery,
Chennai 600 007.
4.The Additional/Joint Commissioner
of Police, Traffic North,
Vepery, Chennai 600 007. .. Respondents
Petition filed under Article 226 of the Constitution of India
praying for issue of Writ of Mandamus to direct the respondents to
take immediate action to remove the encroachments in the public
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https://www.mhc.tn.gov.in/judis/
WP.No.19995 of 2020
platform of Purasawakkam High road, including the projected roof like
structures and display boards, over the public platforms, and to form
guidelines on minimum space to be maintained by the shopkeepers,
for their customers, from the margin of the platform.
For Petitioner : Mr.S.Sai Sathya Jith
For Respondents : Mr.G.K.Muthukumar
Spl. Govt. Pleader
for RR 1 , 3 and 4
: Mr.R.Gopinath for R-2
ORDER
(Order of the Court was made by Senthilkumar Ramamoorthy, J.) This writ petition has been framed as a public interest litigation and relates to alleged encroachments on the public platform of Purasawakkam High Road, Chennai.
2.Learned standing counsel for the Corporation of Chennai submits on instructions that the encroachments complained of have already been removed.
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3.In several matters pertaining to encroachment of land and waterbodies, this Court had observed that it is not inclined to exercise discretionary jurisdiction in public interest litigation unless the matter involves the larger public interest.
4.Accordingly, without examining the merits or the tenability of the petitioner's representation, we dispose of this writ petition by directing the officials of the Corporation of Chennai to consider the representation dated 08.09.2019 of the petitioner and dispose of the same by a speaking order within a period of four weeks from the date of receipt of a copy of this order. In case the petitioner is aggrieved by such disposal of the representation, it is open to the petitioner to pursue legal remedies, otherwise than by a public interest litigation, after establishing his locus standi.
This writ petition, W.P.No.19995 of 2020, is disposed of on the above terms. There will be no order as to costs.
(S.B., CJ.) (S.K.R., J.)
01.02.2021
Index : Yes/No
sra
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https://www.mhc.tn.gov.in/judis/ WP.No.19995 of 2020 The Hon'ble Chief Justice and Senthilkumar Ramamoorthy, J.
(sra) To
1.The Chief Secretary, Govt. of Tamil Nadu, Rajaji Salai, Fort St. George, Chennai 600 009.
2.The Commissioner, Corporation of Chennai, Ripon Buildings, Chennai 600 003.
3.The Commissioner of Police, Greater Chennai, Vepery, Chennai 600 007.
4.The Additional/Joint Commissioner of Police, Traffic North, Vepery, Chennai 600 007.
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