LAWS(MAD)-2006-11-221

BHARATH NAGAR WELFARE ASSOCIATION Vs. COMMISSIONER ALANDUR MUNICIPALITY

Decided On November 17, 2006
BHARATH NAGAR WELFARE ASSOCIATION Appellant
V/S
COMMISSIONER, ALANDUR MUNICIPALITY Respondents

JUDGEMENT

(1.) BHARATH Nagar Welfare Association has approached this Court to issue a writ of Mandamus directing the first respondent-Commissioner, Alandur Municipality, Chennai, to remove the encroachment in the 30 feet public road and the public land demarcated for public purpose in Ward 'F' Block 12, T.S.No.29, 30 and 31 in Vaigai Street, BHARATH Nagar, Adambakkam Village, Tambaram Taluk encroached upon by respondents 2 and 3 as per provisions of the Tamil Nadu District Municipality Act, 1920.

(2.) HEARD the learned counsel for the petitioner as well as the respondents.