N KUMARASAMY Vs. DISTRICT COLLECTOR, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of a Writ of Writ of Certiorarified Mandamus calling for the records of the fourth respondent by his impugned proceedings dated 28.09.2017 and that of the proceedings of the third respondent dated 20.10.2017 and to quash the same and consequently to forbear the respondents 1 to 4 from demolishing the sunshade of the Petitioner's house in S.No.150/19, Devapattu Village.

(2.) Heard the Learned Counsel for the Petitioner and the Learned Special Government Pleader appearing for the Respondents 1 to 4. No counter is filed on behalf of the respondents 1 to 4. To avoid an avoidable delay, notice to the fifth respondent is dispensed with.

(3.) By consent, the main Writ Petition itself is taken up for final disposal at the admission stage itself.