J SURESH KUMAR Vs. MEMBER SECRETARY, CHENNAI

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the respective Learned Counsel appearing for the Respondents.

(2.) According to the Second Respondent/Commissioner, Greater Chennai Corporation, a letter was addressed to the Inspector of Police, Velachery to provide protection to the officials of the Corporation for sealing the premises at door No.7/15, Survey No.129, Karunambigai Colony, Velachery, Chennai-42 on 19.3.2018 and that the building would be locked and sealed at the earliest.

(3.) In this connection, the Learned Counsel for the Fourth Respondent submits that a Review Petition is filed before the Secretary to Government of Tamil Nadu, Housing and Urban Development Department on 10.1.2018 and that the same is pending as on date.