R.K.INDUSTRIES REP. BY ITS PARTNER, CHENNAI Vs. STATE OF TAMIL NADU REP. BY SECRETARY TO GOVERNMENT LOCAL ADMINISTRATION DEPARTMENT, CHENNAI

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties concerned.

(2.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Mandamus forbearing the respondents from constructing a public toilet and an announcement room in front of door No.37, Old Trunk Road (GST Road), Pallavaram, Chennai-600 043.

(3.) PER contra, the learned counsel appearing for the petitioner had submitted that the construction put up by the second and the third respondents has been used as a season ticket counter. The learned counsel appearing for the petitioner had further submitted that a detailed representation would be made, with regard to the inconvenience caused by the respondents in locating the bus shelter, as well as the announcement rooms, adjacent to the compound wall of the property belonging to the petitioner.