CSI ENGINEERING COLLEGE REP BY ITS ESTATE OFFICER MR JAMES PONNAIAH Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ petition is filed to issue a Writ of Certiorarified Mandamus to call for the records relating to Demolition Notice in RC.D7.21222/2002-4, dated 17.7.2002 issued by the second respondent and quash the same and consequently forbear the respondents from taking any action whatsoever against the petitioner's constructions in S.No.805/6 Ketti Village, Nilagiris.

(2.) AT the time of final hearing, the learned counsel for the petitioner as well as the learned counsel for the third respondent, produced a copy of the proceedings issued in Na.Ka.No.80/2012, dated 31.1.2012 by the Executive Officer, Nilgiris District stating that the building plan has been approved on 1.2.2008. In view of the same, the demolition notice is inexecutable. Recording the same, this writ petition is closed. No costs.