RAJA BABU BY ITS PARTNER JAYAPRADHA THEATRES & RAJ THEATRES Vs. COMMISSIONER OF CORPORATION, CORPORATION OF CHENNAI, RIPPON BUILDING, CHENNAI

JUDGEMENT

(1.) The petitioner has come forward with the present writ petition seeking for issuance of a writ of mandamus, directing the respondents 1 to 7 to consider the petitioner's representations dated 16.10.2015, 21.10.2015, 03.05.2016 respectively.

(2.) Heard the learned counsel for the petitioner, the learned Standing counsel appearing for the respondents 1 to 7, the learned counsel appearing for the 8th respondent, the learned Standing counsel appearing for the 9th respondent and the learned counsel appearing for the 10th respondent and perused the materials available on record.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is the joint owner of the property at Door No.37 and 38, G.P.Road, Chennai-2 and the 8th respondent is the tenant and 10th respondent is the co-owner of the said premises. It is further added that the respondents 1 to 7 have already conducted inspection to ascertain the stability of the building. However, the reports were not furnished to the petitioner, despite his representations dated 16.10.2015, 21.10.2015, 005.2016. Hence, the petitioner has come up with the present writ petition.