M GURUSWAMY Vs. TAMIL NADU SLUM CLEARANCE BOARD

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been filed praying for the issuance of a Writ of Certiorarified Mandamus, challenging the proceedings of the first respondent, dated 04.11.2010.

(3.) THE main contention of the learned counsel, appearing on behalf of the petitioner, is that the first respondent has passed an impugned order, dated 04.11.2010, without giving any opportunity of hearing to the petitioner and without furnishing the report of the Corporation of Chennai, based on which, the said impugned order had been passed.