S A MALLIKA Vs. COLLECTOR OF CHENNAI

JUDGEMENT

(1.) (Prayer: This petition has been filed seeking for a writ of Mandamus, directing the respondents 1 & 2 herein to remove the respondents 3 and 4 unauthorised advertisements hoarding at the petitioner's hoarding structure at the site near Panagal Park Aavin Booth, Prakasam Street, T.Nagar, Chennai-600 017.) This petition has been filed seeking for a writ of Mandamus, directing the respondents 1 & 2 herein to remove the respondents 3rd respondent unauthorized advertisements hoarding at the petitioner's hoarding structure at Chamiers road, Twin Bull Road Junction, facing Park Sheratan Hotel, Alwarpet, Chennai-18.) This petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i.e., on 17.04.2009. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.