R.Ravi vs The Commissioner
2021 Latest Caselaw 16313 Mad

                                                               W.A.No.221 of 2018 and C.M.P.No.1736 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 10.08.2021

                                                           CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA
                                                    and
                                   THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                   W.A.No.221 of 2018 and C.M.P.No.1736 of 2018


                     R.Ravi                                                        ... Appellant

                                                            -vs-

                     The Commissioner,
                     Greater Corporation of Chennai,
                     Ripon Buildings,
                     Chennai 600 003.                                              ... Respondent


                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent Act
                     against the order dated 26.10.2017 passed in W.P. No.16209 of 2017
                     by the Hon'ble Mr.Justice S.Vaidyanathan.


                                           For Appellant      : No appearance

                                           For Respondent    : Ms.S.Vaitheeswari,
                                                               Corporation of Chennai

                                                      JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.)

When the matter is taken up for hearing, learned counsel

appearing for respondent/Corporation of Chennai submitted that

pursuant to the order dated 26.10.2017 passed by the learned Single

https://www.mhc.tn.gov.in/judis/ W.A.No.221 of 2018 and C.M.P.No.1736 of 2018

T.RAJA, J.

and V.SIVAGNANAM, J.

vga Judge in the above writ petition directing the respondent to issue

notice to the other shop owners, who have encroached the road

margin, within 7 days from the date of receipt of the copy of the order,

the respondent had issued notice for removing the shop put up by the

appellant/writ petitioner and other persons and on receipt of the said

notice, the appellant/writ petitioner has removed the shop, where the

Corporation has now constructed a new building namely, Sanitary

Inspector Office.

2.Since it is submitted by the learned counsel for the respondent

that in the place in question, an Office, namely, Sanitary Inspector

Office has been constructed, the writ appeal stands dismissed as

nothing further survives to be adjudicated. Consequently, C.M.P.

No.1736 of 2018 is closed. No costs.

                                                                      (T.R.,J.)      (V.S.G.,J.)
                                                                             10.08.2021
                     vga

                     To
                     The Commissioner,

Greater Corporation of Chennai, Ripon Buildings, Chennai 600 003.

W.A.No.221 of 2018 and C.M.P.No.1736 of 2018

https://www.mhc.tn.gov.in/judis/