THIRUNAVUKARASU Vs. RATHISKUMAR

JUDGEMENT

(1.) Mr.M.Sarangan, learned Additional Government Pleader takes notice on behalf of the respondents 1 and 3 and also takes notice on behalf of the second respondent/Corporation.

(2.) The prayer in this Writ Petition is seeking for issuance of a Writ of Mandamus, directing the respondents to remove the encroachments made by the fourth respondent in T.S.No.15 in Ward D, Block 10 of Melur Town, Madurai District by considering the representation of the petitioner dtd. 9/9/2022.

(3.) According to the petitioner, he made a representation, dtd. 9/9/2022 to the respondents 1 to 3 seeking for removal of the encroachment made by the fourth respondent. Since the same has not been considered, the petitioner has filed the present Writ Petition.