N KOKILA Vs. ASSISTANT ZONAL ENGINEER (HIGHWAYS)

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Additional Government Pleader appearing for the respondent.

(2.) With the consent of both parties, this writ petition is taken up for hearing at the stage of admission itself.

(3.) The petitioner has filed the writ petition praying for issuance of Writ of Mandamus forbearing the respondent from demolishing the superstructure of her Premises at Door No.1/20, Plot No.29, M.K.Ponnan Street, Annai Anjugam Nagar, Errukancherry, Chennai and from disturbing the petitioner's peaceful possession.