R JAYABOOPATHY Vs. COMMISSIONER AMBATTUR MUNICIPALITY

JUDGEMENT

(1.) Aggrieved by the proceedings of the Commissioner, Ambattur Municipality dated 16.01.2006, the petitioners have filed the above writ petition to quash the same on various grounds.

(2.) Heard the learned counsel for the petitioners as well as respondent.

(3.) During the course of hearing learned counsel for the respondent Municipality by taking us through the documents filed in the form of typed set of papers submitted that the Municipality is mainly concerned with the encroachment made by the petitioners and also submitted that the Municipality is empowered to take action against the petitioners for violation of the approved plan.