P VIJAYA Vs. MEMBER SECRETARY CHENNAI METROPOLITAN DEVELOPMENT

JUDGEMENT

(1.) THE petitioner has filed the above writ petition seeking to issue a writ of mandamus directing respondents 1 and 2 to take appropriate action against the third respondent for the construction put up in Survey No. 30/4, in Alandur Village at Old No. 32a and New No. 42 Vembuli Subedar Street, Alandur Chennai 16.

(2.) PURSUANT to the direction of this Court, the second respondent -Commissioner, Alandur Municipality has filed a counter affidavit highlighting their stand. Among the information furnished, the details mentioned in paragraph No. 5 are relevant, which reads as follows:

(3.) LEARNED counsel appearing for the third respondent submitted that the third respondent undertakes that he will not put up any further construction till the disposal of the civil proceedings. The above statement is hereby recorded.