S RADHAKRISHNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.C.Lakshminarayanan, the learned counsel appearing on behalf of the petitioner and Mr.V.Bhavani Subbarayan, the learned Government Advocate appearing on behalf of the respondents.

(2.) THIS petition has been filed praying that this Court may be pleased to punish the respondents for wilful disobedience of the order, dated 20.02.1998, made in W.P.No.690 of 1985.

(3.) THE learned Government Advocate appearing on behalf of the respondents had submitted that the encroachers in the land in question have been removed and they have been rehabilitated by providing alternative accommodation. A status report had also been filed before this Court, on 14.08.2007, a copy of which has also been served on the petitioner. Further, the learned counsel had also produced a letter dated 08.02.2008, issued by the Joint Secretary to Government Housing and Urban Development Department, Secretariat, Chennai, in Letter No.42925/SC1(2)/99-62, wherein it has been stated that the encroachers in the land concerned have been evicted and the area in question has been fenced and handed over to the Commissioner, Corporation of Chennai, as per the directions issued by this Court. Another letter, dated 04.02.2008, issued by the Managing Director, Tamil Nadu Housing and Slum Clearance Board, Chepauk, Chennai, to the Commissioner, Corporation of Chennai, requesting the Corporation to take appropriate steps to develop the area in issue into a recreational park has also been produced before this Court.