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B.Balaji vs The Commissioner
2024 Latest Caselaw 19290 Mad

Citation : 2024 Latest Caselaw 19290 Mad
Judgement Date : 9 October, 2024

Madras High Court

B.Balaji vs The Commissioner on 9 October, 2024

                                                                         W.A.No.3028 of 2024



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 09.10.2024

                                                    CORAM :

                                        THE HON'BLE MR.JUSTICE P.B.BALAJI
                                                      AND
                                    THE HON'BLE MR.JUSTICE G.ARUL MURUGAN


                                               W.A.No.3028 of 2024


                     B.Balaji
                     Sri Amba Traders,
                     No.G-F-2, 9/12, Rathinammal Street,
                     Kodambakkam,
                     Chennai-600 024.                                    .. Appellant

                                                       Vs

                     1.The Commissioner,
                       The Greater Chennai Corporation,
                       Ribbon Buildings, Chennai-600 003.

                     2.The District Revenue Officer,
                       Zone-10, The Greater Chennai Corporation,
                       No.117, NSK Road, Kodambakkam,
                       Chennai-600 024.

                     3.Malini Raveendran                                 .. Respondents


                     Prayer: Appeal under Clause 15 of the Letters Patent against the order
                     dated 10.9.2024 passed by the learned Single Judge in
                     W.P.No.116847 of 2024.



                     __________
                     Page 1 of 5


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.3028 of 2024




                                      For the Appellant         : Mr.T.Sundaravadanam

                                      For the Respondents       : Mr.D.B.R.Prabhu
                                                                  Standing Counsel
                                                                  for respondent No.1

                                                                : Mr.M.Habeeb Rahman
                                                                  Government Advocate
                                                                  for respondent No.2


                                                          JUDGMENT

(Delivered by P.B.Balaji, J.)

Heard Mr.T.Sundaravadanam, learned counsel for the appellant;

Mr.D.B.R.Prabhu, learned Standing Counsel for the first respondent;

and Mr.M.Habeeb Rahman, learned Government Advocate for the

second respondent.

2. This writ appeal is directed against the order dated 10.9.2024

passed by the learned Single Judge in W.P.No.16847 of 2024.

3. Without going into the merits of the contentions of learned

counsel for the appellant and the respondents, we dispose of the

__________

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

appeal in the following terms:

(i) The respondent Corporation shall permit the

appellant to remove the belongings allegedly kept

inside the locked premises on 14.10.2024, 15.10.2024

and 16.10.2024 between 10.00 a.m. and 6.00 p.m.

(ii) The respondent Corporation shall lock and seal the

premises on 16.10.2024 at 6.00 p.m. after the

appellant removed the belongings.

(iii) This order is passed without prejudice to the

tenancy rights and also the rights of the appellant to

challenge the cancellation of trade licence in the

manner known to law.

There shall be no order as to costs. Consequently,

C.M.P.Nos.22697 and 22699 of 2024 are closed.

                                                                                (P.B.B., J.)      (G.A.M., J.)
                                                                                          09.10.2024

                     Index                :       Yes/No
                     NC                   :       Yes/No
                     bbr

                     __________



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

To

1.The Commissioner, The Greater Chennai Corporation, Ribbon Buildings, Chennai-600 003.

2.The District Revenue Officer, Zone-10, The Greater Chennai Corporation, No.117, NSK Road, Kodambakkam, Chennai-600 024.

__________

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

P.B.BALAJI, J.

AND G.ARUL MURUGAN, J.

bbr

09.10.2024

__________

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

 
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