PRIME WAY ADVERTISING REPRESENTED BY ITS PARTNER K C CHANDRASEKARAN Vs. COMMISSIONER, GREATER CHENNAI CORPORATION

JUDGEMENT

(1.) The writ petitioner before us is a partnership firm and it is represented by one of its partners.

(2.) It is the say of the writ petitioner that it is in advertisement business and it is specializing in outdoor advertisement. It is the further say of the writ petitioner that it has built a good reputation in this field of activity. It is the case of the writ petitioner that as part of its business activity, it has erected hoardings at various locations after obtaining necessary sanctions.

(3.) In the affidavit filed in support of the writ petition the writ petitioner has averred that it had submitted an application to the first respondent before us, i.e., Commissioner, Greater Chennai Corporation, Rippon Building on 10.11.2016.