A K AZEEMA KHATOON Vs. COMMISSIONER AMBATTUR MUNICIPALITY

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the petitioner had submitted that, at present, the respondents are not interfering with the peaceful enjoyment and possession of the petitioner's property, situated at No.7C/19, Sriivasapuram 3rd Main Road, Korattur Town, Chennai- 600 076, comprised in Survey No.335/1A, Patta No.2551, within the jurisdiction of Ambattur Municipality. THE learned counsel for the petitioner had further submitted that the respondents have made a deviation, while laying the road in question and it does not pass through the property belonging to the petitioner, as alleged in the writ petition.

(2.) IN view of the submissions made by the learned counsel appearing on behalf of the petitioner, no further orders are required to be passed in the present writ petition. Hence, this writ petition is closed. No costs.