R NARAYANASAMY Vs. MANAGING DIRECTOR METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS Writ Petition has been preferred by the petitioner praying for issuance of a Writ of Mandamus, to direct the respondents to demolish the illegal construction put up on the ground floor and open terrace situate in Deepa Apartment bearing Old No.7, New No.13, Bazullah Road, T.Nagar, Chennai-600 017, as per the representation/Advocate's Notice, dated 30.6.2008.

(2.) FROM the pleadings/records, it would be evident that certain constructions(s) have been made on private land(s), which are alleged to be illegal. No construction seems to have been made on any Government poramboke land. Further, no public interest is involved in this Writ Petition.

(3.) IN the circumstances, we are not inclined to grant the relief sought for in this Writ Petition.