Madras High Court
S.Aruna vs The District Collector on 20 June, 2019
Author: G.Jayachandran
Bench: G.Jayachandran
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 20.06.2019
CORAM:
THE HONOURABLE MR. JUSTICE DR.G.JAYACHANDRAN
Writ Petition No.12599 of 2019
S.Aruna Petitioner
Vs
1.The District Collector,
Cuddalore District,
Cuddalore.
2.The Commiaaioner,
Panruti Municipality,
Panruti, cuddalore District. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ or order or direction in the nature of Writ of
Mandamus to directing the second respondent to remove the debris
and rubbish, waste material and other toxic material in the common
pathway of Mariamman Koil Street abutting petitioner plot, in Survey
No.79/3.
For petitioner : Mr.P.Veeraragavan
For Respondents : Mr.D.suriyanarayanan
Additional Government Pleader for R1
: Mr.P.Srinivas for R2
ORDER
Heard the learned counsel appearing for the petitioner as well as the learned Additional Government Pleader for first respondent http://www.judis.nic.in 2 and the learned counsel for the second respondent.
2 The second respondent filed his counter along with the Photographs indicating that the debris and rubbish, waste material and other toxic material in the common pathway of the petitioner's house has been removed.
3 Recording the same, the Writ Petition is disposed of. No costs.
20.06.2019 Speaking Order / Non-Speaking Order Index : yes/no Internet : yes/no sbn To
1.The District Collector, Cuddalore District, Cuddalore.
2.The Commiaaioner, Panruti Municipality, Panruti, cuddalore District.
http://www.judis.nic.in 3 DR.G.JAYACHANDRAN,J sbn Writ Petition No.12599 of 2019 20.06.2019 http://www.judis.nic.in