SARALABAI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus to forbear the first respondent from interfering with the peaceful possession and enjoyment of the premises No.55, Perumal Koil Garden, 2nd Lane, Kondithope, Chennai-79 by enforcing the order dated 06.12.2017 in Letter No.05/03565/2017 issued by the first respondent/Executive Engineer, Zone-V, Corporation of Chennai.

(2.) Taking into consideration the facts and circumstances of the case, this Court suo-motu impleads the Tamil Nadu Electricity Board, represented by its Chairman, Anna Salai, Chennai as third respondent and the Managing Director, CMWSSB, Chintadripet, Chennai as fourth respondent.

(3.) Though the prayer in the Writ Petition is couched as requiring this Court to issue a Writ of Mandamus as stated supra, but indirectly, the petitioner is challenging the lock and seal notice dated 06.12.2017 issued by the second respondent under Section 57 read with Section 85 of the Tamil Nadu Town and Country Planning Act, 1971