MOHAMMED NASSAR Vs. MEMBER SECRETARY

JUDGEMENT

(1.) Mr. V. BHARATHIDASAN, learned standing counsel for the Corporation of Chennai takes notice for the respondents 1 to 3 and Mr. J. Ravindran, learned counsel takes notice for the Chennai Metropolitan Development Authority, the 4th respondent herein.

(2.) Aggrieved by the order dated 23.9.2006 passed by the Corporation of Chennai under section 256 (3) and the consequent notice No.8497/2006/dn 152 dated 1.12.2006 issued by the Works Department Zone-X, Corporation of Chennai, petitioner has filed the above writ petition to quash the same.

(3.) In view of the order to be passed in this writ petition, we are of the view, it is unnecessary to refer to all the factual details as stated in the affidavit.