S.MANOHAR Vs. THE COMMISSIONER

JUDGEMENT

(1.) The petitioner has come up with the above writ petition seeking a limited prayer to direct the respondents 1 and 2 to take action against the third respondent for putting up a construction without proper permission from the competent authority.

(2.) Heard Ms.J.Anandhavalli, learned counsel appearing for the petitioner and Mr.N.S.Karthikeyan, learned Additional Government Pleader appearing for the respondents 1 and 2 and Mr.B.Jameel Arasu, learned Counsel appearing for the third respondent.

(3.) Admittedly, the dispute between the petitioner and the third respondent is civil dispute. Both of them have purchased a disputed property from two persons, who were husband and wife. Therefore, four civil suits are now pending before the civil Courts.