LAWS(MAD)-2014-11-275

THE CORPORATIONOF CHENNAI Vs. KANTHASRINIVASAN

Decided On November 26, 2014
The Corporationof Chennai Appellant
V/S
Kanthasrinivasan Respondents

JUDGEMENT

(1.) THIS is a strange, rather a unique review petition filed

(2.) by Chennai City Municipal Corporation after succeeding in the writ petition filed by an encroacher, challenging the eviction order passed by the Corporation directing removal of a temple located in public property adjacent to the main entrance of the High Court Building.

(3.) WE have heard Mr. R. Arunmozhi, learned Standing Counsel for Chennai Corporation.