S. NIRMALA Vs. COMMISSIONER, MADURAI CORPORATION

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of Mandamus directing the respondents to give permission to demolish the property situated in Resurvey No.63/6A and 63/6B eastern portion of Plot No.9 in Managiri Second Bit Village, Madurai North Taluk along with building within the time stipulated, on the basis of the Petitioner's representation, dtd. 6/8/2022.

(2.) Mr.S.Vinayak, learned Standing Counsel takes notice for the respondents 1 and 2/Madurai Corporation. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) The case of the Petitioner is that the Petitioner had purchased the prayer mentioned property and got it registered in Doc.No.4299/2021, on the file of Sub-Registrar Office,Tallakulam.After purchase, the Petitioner has paid taxes to Madurai Corporation in Assessment Nos. 115/031/00931, 115/031/00932 bearing Door Nos.150 and 151 respectively in Vivekananthar Street and the rain water come to the house and caused damage to the building causing problem to the neighbour and public people. In this regard, the Petitioner sent a representation on 6/8/2022 seeking permission to demolish the building and the same was acknowledged on 8/8/2022 and 12/8/2022 by the respondents 1 and 2 respectively. Since no permission was granted, the petitioner has filed this Writ Petition for the relief stated supra.