ADGRO ADVERTISING Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) AGGRIEVED by the order of the District Collector, Chennai dated 27. 12. 2006 directing the petitioner to remove the hoardings immediately along with the frames and structures supporting it, the petitioner has filed the above writ petitions.

(2.) LEARNED Government Pleader has brought to our notice that the issue in question is covered by Division Bench decision of this Court rendered in W. P. Nos. 7143 of 2006 etc. batch dated 10. 08. 2006, reported in 2006 (4)MLJ1033 (K. Kanagaraj vs. District Collector, Chennai and others ).

(3.) BY applying the said decision, we are of the view that the writ petitions are liable to dismissed, accordingly the same are dismissed. No costs. Consequently, connected miscellaneous petitions are closed.