CORPORATION OF CHENNAI Vs. KANTHA SRINIVASAN

JUDGEMENT

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

(2.) The first respondent herein constructed a temple in the land owned by Chennai Corporation just opposite to the High Court. The Chennai Corporation issued a notice dated 28 November 2010 directing the first respondent to remove the temple within a period of fifteen days. The writ petition preferred by the first respondent challenging the order was dismissed by this Court by order dated 16 December 2013 in W.P.No. 28941 of 2010. The first respondent failed to challenge the said order and as such it has become final. Unfortunately, Chennai Corporation, who is the authority to enforce its earlier order of demolition has come up with this review petition for reasons best known to them only.

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