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[Cites 1, Cited by 0]

Madras High Court

Sasi Kumar vs The Commissioner on 12 January, 2024

Author: D.Bharatha Chakravarthy

Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy

                                                                           W.P.No.4240 of 2020



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED:     12.01.2024

                                                          CORAM :

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                           AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                   W.P.No.4240 of 2020

                     Sasi Kumar                                                     ..
                     Petitioner
                                                             vs.
                     1.The Commissioner
                       Hosur Corporation,         Hosur

                     2.The Inspector of Police
                       Mathigiri Police Station,
                       Mathigiri, Hosur

                     3.Dheena                                                  .. Respondents

                     Prayer : Petition filed under Article 226 of the Constitution of India
                     seeking issuance of a writ of mandamus directing the respondents 1
                     and 2 to remove the cone speaker installed by the 3rd respondent in
                     her premises at Vasavi Nagar, Hosur 635 109.

                                     For the Petitioner      : No appearance

                                     For the Respondents     : Mr.M.Rajamathivanan
                                                               for respondent No.1
                                                             : Mr.T.K.Saravanan
                                                               Government Advocate
                                                               for respondent No.2


                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 W.P.No.4240 of 2020




                                                               : No appearance
                                                                 for respondent No.3

                                                             ORDER

(Order of the court was made by the Hon'ble Chief Justice) None appears for the petitioner when the matter is called out.

2. The petitioner seeks directions against respondents 1 and 2 to remove the cone speaker installed by the third respondent in her premises.

3. Learned counsel for the Corporation submits that the cone speaker is already removed.

4. In view of the above, nothing survives for consideration in the present writ petition. Accordingly, the writ petition stands disposed of. There shall be no order as to costs.





                                                          (S.V.G., CJ.)                 (D.B.C., J.)
                                                                          12.01.2024
                     Index                   :      Yes/No
                     Neutral Citation        :      Yes/No
                     bbr


                     __________
                     Page 2 of 4


https://www.mhc.tn.gov.in/judis W.P.No.4240 of 2020 To

1.The Commissioner Hosur Corporation, Hosur

2.The Inspector of Police Mathigiri Police Station, Mathigiri, Hosur __________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.4240 of 2020 THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY,J.

bbr W.P.No.4240 of 2020 12.01.2024 __________ Page 4 of 4 https://www.mhc.tn.gov.in/judis