A SREEDEVI Vs. COMMISSIONER

JUDGEMENT

(1.) By consent of all the parties and in view of urgency in deciding the issue one way or other writ petitions themselves are taken up for final disposal. Since all the three writ petitions relate to property bearing Nos. 11 and 12, Bishop Wallers Avenue (South), Mylapore, Chennai-4, they are being disposed of by the following common order. Aggrieved by the order No. 1704 dated 30-5-2003 issued by the Commissioner, Corporation of Chennai under Section 258 of the Madras City Municipal Corporation Act IV of 1919, calling upon the petitioner to fence off, take down, except stilt plus 4 floors, secure or repair such building so as to prevent any danger therefrom, the owner of the property, namely, A. Sridevi through her Power of Atttorney Dileep Bhandari has filed Writ Petition No. 15952/2003 to quash the same on various grounds.

(2.) The Power of Attorney Dileep Bhandari, aggrieved by the order No. ESI/10791/2002 dated 30-5-2003, passed by the Member Secretary, Chennai Metropolitan Development Authority, Chennai-8, 2nd respondent herein, forfeiting security deposit of Rs.70,000/- for the building and Rs.10,000/-for the Display Board, has filed Writ Petition No. 17159/2003 to quash the same.

(3.) Questioning the order dated 30-5-2003 passed by the Commissioner, Corporation of Chennai for the property bearing door Nos.11 and 12, Bishop Wallers Avenue (South) Mylapore, Chennai-4 issued under Section 378 of the Madras City Municipal Corporation Act intimating that the officers of the Corporation will enter the premises referred to above for the purpose of demolishing the building in dangerous condition after expiry of 12 hours from the service of the said notice, M/s Shanthi Builders-Developers has filed Writ Petition No. 17186/2003 to quash the same on various grounds.