SYED IQBAL ALI Vs. COMMISSIONER AMBATTUR MUNICIPALITY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to remove the debris from the petitioner's premise bearing Plot No.1386, Golden Colony, Anna Nagar Western Extension, Chennai-600 050, forthwith at their cost and restore the petitioner's property to its original state.

(2.) MR.I.Paranthaman, learned counsel, takes notice on behalf of the first respondent. None appears on behalf of the second respondent. By consent of both parties, the writ petition is taken up for disposal.

(3.) NOTICE was issued to the respondents 1 and 2. The Town Planning Inspector, an authorized officer of the first respondent municipality is present in Court. No representation on behalf of the second respondent today. Petitioner has issued a letter to the first respondent municipality to remove the debris followed by a legal notice on 21.1.2010 which did not get any response from the first respondent. The second respondent has not chosen to remove the accumulated debris consequent the removal of the unauthorized structure.