T ASHOK KUMAR Vs. COMMISSIONER MADHAVARAM MUNICIPALITY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, forbearing the respondents from demolishing the building at Door Nos.17 to 25, M.R.H. Road and Door Nos.223, 223/1, 2, 224 of GNT Road in T.S.No.1092/3 Moolakadai Village, Ambattur Taluk, Tiruvallur District, pursuant to the notice dated 11.2.2011 of the third respondent.

(2.) MR.R.N.Muthukumaran, learned counsel takes notice on behalf of the respondents. By consent of both parties, the writ petition is taken up for final disposal.

(3.) IN view of the above submissions made by the learned counsel for the petitioners and the learned counsel for the respondents, the third respondent is directed to consider and dispose of the representation dated 28.2.2011 on its own merits and in accordance with law within two weeks from the date of receipt of a copy of this order. The Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.