P GAJENDRAN Vs. CHAIRMAN CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner has filed this writ petition praying to issue a writ of Mandamus directing the first and second respondents viz. Chairman, Chennai Metropolitan Development Authority and Commissioner, Ambattur Municipality to demolish the unauthorized constructions put up by the third respondent herein on the Southern Row of Ayyappakkam Main Road (50 feet Road) lying with the limits of Ward No. 32 of Ambattur Municipality.

(2.) ON direction, Mr. J. Ravindran, learned counsel takes notice for respondents 1 and 2.

(3.) EVEN at the outset, learned counsel for the petitioner fairly states that subsequent to the representation of the petitioner dated 1. 11. 2006, the first respondent Chairman, Chennai Metropolitan Development Authority wrote a letter to the Commissioner, Ambattur Municipality, the second respondent herein on 18. 1. 2007 requesting him to inspect the premises of the third respondent and take necessary action according to law as per the Circular No. RT1/12393/2005 dated 27. 5. 2005 and as per the respective Local Bodies Act. Learned counsel for the petitioner has also produced a copy of the said communication. It is clear that action is being taken at the instance of respondents 1 and 2.