KAMAK MATRICULATION HIGHER SECONDARY SCHOOL, REPRESENTED BY ITS CORRESPONDENT, MRS. RADHA RAJESHWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr. R. Murugan, learned Additional Government Pleader, takes notice for the respondents 1 to 4 and 6 and Mr.B.Saji Bino, learned Counsel takes notice for the fifth respondent.

(2.) The petitioner School has filed the above writ petition to issue a writ of Certiorari to call for the records pertaining to the impugned Notice dated 24.01.2020 on the file of the sixth respondent and quash the same.

(3.) The petitioner School was issued with a notice dated 24.01.2020 under Sections 56 and 57 of the Town and Country Planning Act, 1971 for locking and seaing the building in question.