R. NANDAKUMAR Vs. ESTATE OFFICER ATA/EVICTION AUTHORITY NEYVELI LIGNITE CORPORATION LTD. NEYVELI CUDDALORE DT,

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of certiorari, to quash Lr.No. TA/ES11/2001/E1/2011/292 dated 15.03.2011. The impugned order reads as under.

(2.) REPRESENTATION dated NIL received fromShri. R. Nandakumar on 18.6.09.

(3.) ON consideration, I find that the vide impugned order, the petitioner has been directed to set right the violation regarding the unauthorised modifications in the shop and evict the subtenant from the house. The impugned order further stipulates that the petitioner has to pay the outstanding dues till date. The impugned order therefore cannot be said to be mere notice but is in fact an order directing the petitioner to carry out remedial measures before electricity is restored to the petitioner.