C. ARJUNAN Vs. COMMISSIONER

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr. A. Nagarajan, learned Standing Counsel accepts notice on behalf of the respondents 1 to 5.

(2.) The petitioner claims that he is a resident of Natesan Nagar (West), 2nd Main Road, Virugambakkam, Chennai - 92 and originally his ancestors were in uninterrupted possession and enjoyment by way of succession of the property and he is residing in the said property along with his children and grandchildren and it is classified as "Grama Natham" in Chenchery Village.

(3.) The petitioner would further aver that in the fire accident that took place on 26.10.2016, he lost all the documents and a certificate dated 24.11.2016, was also given by the Tashildhar, Aminjakari Taluk, to that effect. The petitioner would further stated that to his shock and surprise, he was issued with the impugned notice dated 07.02.2018 by the respondents 2 to 5 under section 220 R/w 222 of the Chennai City Municipal Corporation Act, 1919, stating among other things that the petitioner has encroached upon the road by constructing a Semi Permanent Structure of 18.50 Sq.m (Size 6.09 x 3.04) at Natesan Nagar (West), 2nd Main Road, Virugambakkam, Chennai 600 092 which is vested with the Greater Chennai Corporation and calling upon him to remove the encroachment within seven days from the notice failing which, action will be taken to remove the same in accordance with law.