DIOCESE OF CHENGALPET Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) Mr.C.Mohan, learned counsel accepts notice on behalf of the 1 st respondent.

(3.) The petitioner-Diocese, which is a duly registered Society, came forward to file the present writ petition, stating among other things that the 2 nd respondent has illegally trespassed upon the portion of the property belonging to them in Block No.39, Mangaliamman Koil Street, and started putting up an unauthorised construction bearing Door No.144.