COMMISSIONER CUM SPECIAL OFFICER Vs. S. SELVI

JUDGEMENT

(1.) This Writ Appeal has been preferred against the order of the learned Single Judge, who while declining to grant the relief, permitted the respondent herein to continue till the Smart City Project gets started.

(2.) Following is the order passed by the learned Single Judge:-

(3.) Learned Additional Advocate General appearing for the appellants, placing reliance upon the instructions of Commissioner and Special Officer, submitted that the respondent has not paid the amount due to the Corporation for a sum of Rs.28,20,236/- by misinterpreting the order passed by the learned Single Judge and for the implementation of the Smart City Project, administrative sanction has already been issued followed by technical sanction. Thereafter, a work order has already been issued. The period of the project is one year, during which time project has to be completed and Closure Notice has been issued to the respondent on 22.03.2021 to handover the possession for the implementation of the project.