S.THAMBI Vs. CORPORATION OF CHENNAI

JUDGEMENT

(1.) The petitioner has come up with the present writ petition for a mandamus, challenging the order dated 20.06.2012 passed by the second respondent and consequently, directing the respondents to consider and pass orders with regard to grant of patta in respect of the site in Revenue Survey No.1802/42 measuring to an extent of 1650sq.ft to the petitioner, in the light of the recommendations dated 28.09.1994 read with communication dated 05.09.1994 issued by the third respondent.

(2.) The case of the petitioner, as averred in the writ petition is as follows:

(3.) When the matter came up for admission on 09.03.2016, notice was taken on behalf of the respondents. However, till date, no counter affidavit has been filed by the respondents.