Seema Modern Matriculation School vs The Commissioner on 19 December, 2018

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Madras High Court

Seema Modern Matriculation School vs The Commissioner on 19 December, 2018

Bench: R.Mahadevan

                                                               1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 19.12.2018

                                                            CORAM

                                    THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                                  W.P.No.37120 of 2007
                                                           and
                                        M.P.No.1 of 2011 and WMP No.2532 of 2018

                      Seema Modern Matriculation School,
                      Represented by its Correspondent,
                      Mr.L.Sathyanarayana Yadav                           ...   Petitioner

                                                              Vs

                      1.The Commissioner,
                        Greater Chennai Corporation,
                        Rippon Building, Chennai – 3. *

                      2.Asha Agarwal **

                      3.S.Peter            ***                                   ... Respondents

                      * R1 amended as per order dated 10.07.2018 in WMP No.20380 of 2018
                      ** R2 impleaded as per order, dated 01.12.2009 in MP No.1 of 2009
                      *** R3 impleaded as per Order, dated 08.01.2018 in WMP No.2 of 2011


                      Prayer: Writ Petition filed under Article 226 of the Constitution of India to issue a
                      Writ of Certiorari, calling for the records of the respondent culminating in its
                      impugned proceedings, viz., Na.Ka.No.1001/07/A1 dated 22.11.2007, quash the
                      same.
                                    For Petitioner              : Mr.G.Anbumani
                                    For R1                      : Mr.J.Ramesh
                                                                  Additional Government Pleader
                                    For R2                      : Mr.Y.Jyothish Chander
                                    For R3                      : Mr.Richardson Wilson



http://www.judis.nic.in
                                                               2

                                                           ORDER

Challenging the order issued by the Executive Officer, Maduravoyal Municipality, Tiruvallur District, vide his Proceedings in Na.Ka.No.1001/07/A1 dated 22.11.2007, the petitioner has come up with this writ petition.

2. When the matter was taken up for hearing, the learned counsel appearing for the respective parties, on instructions, submitted that already, Civil suits viz., O.S. Nos.37/2006 and 505/2006 are pending against the respective parties before the District Munsif Court, Poonamallee, with regard to the issue involved herein and hence, this writ petition may be closed with liberty to the parties to approach the Civil Court concerned for appropriate relief.

3. Granting such liberty, this writ petition stands closed. No costs.

Consequently, connected miscellaneous petitions are also closed.

19.12.2018 Index: Yes/ No Speaking order/Non-speaking order arb/vsi2 To The Commissioner, Greater Chennai Corporation, Rippon Building, Chennai – 3.

http://www.judis.nic.in 3 R.MAHADEVAN, J.

vsi2 W.P.No.37120 of 2007 and M.P.No.1 of 2011 and WMP No.2532 of 2018 19.12.2018 http://www.judis.nic.in

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