P. RAJESH Vs. SECRETARY TO GOVERNMENT MUNICIPAL

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner, as well as the learned Special Government Pleader appearing on behalf of the respondents 1 to 4, and also the learned Counsel for the fifth respondent.

(2.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Mandamus directing the fourth respondent to consider and provide water connection to the petitioner's premises, at Door No.17/B, 4th Street, VGP Veerabhathran Nagar, Vengaivasal, Chennai.

(3.) LEARNED Counsel for the fifth respondent had further stated that an order of interim injunction had been passed by the said Court, in I.A.No.1825/2011, restraining the respondents therein from, in any manner, interfering with the enjoyment of the property in question, by the fifth respondent herein, who is the plaintiff in the said suit.