K RAGHAVAN Vs. K RAMAKRISHNAN

JUDGEMENT

(1.) THIS Writ Appeal has been preferred by the appellant, who was third respondent in the Writ Petition, against the order of the learned single Judge, dated 24.7.2006 in W.P.No.23329 of 2006.

(2.) IN the said Writ Petition filed by the contesting first respondent herein-K.Ramakrishan, while alleging unauthorised construction put up by the appellant herein, deviating the approved plan No.2977/1999 sanctioned by the Corporation of Chennai on 17.5.1999, it was pleaded that a representation in this regard had been filed by him. The learned single Judge having noticed that the contesting first respondent/writ petitioner, without preferring any appeal as against the judgment and decree passed in a suit for declaration, which was filed by the appellant herein against the first respondent/Writ Petitioner him, had moved before this Court and therefore, without going into the merits of the case, directed the Corporation of Chennai to consider and dispose of his representation dated 29.1.2005 after notice to the appellant (the third respondent in the Writ Petition) and the first respondent herein (writ petitioner).

(3.) WE have heard learned counsel appearing for the parties and noticed the impugned order.