C NATARAJAN Vs. COMMISSIONER, CHENNAI CORPORATION

JUDGEMENT

(1.) Claiming himself to be a social activist, Mr.C.Natarajan has filed the instant writ petition for a Writ of Mandamus, directing the respondents, to take necessary action to demolish a building situated in Old Door No.7/4 and New Door No.9/5, Aavathanam Pappayya Road, Choolai, Taluk - 58, Zone - 5, Chennai, by considering the representation of the petitioner, dated 22.12.2016.

(2.) In the supporting affidavit petitioner has contended that during the month of December, 2016, whole of the coastal areas in Tamil Nadu, which includes Chennai City, faced one of the worst ever Cyclone (Vardah Cyclone) in its history and was gravely affected. Most of the thatched huts, several buildings and temporary structures, in and around the city, were damaged. Several thousand of trees, in Chennai City, were uprooted and Mobile Towers, electrical poles, etc., in the city, were abruptly disrupted / disconnected and the daily life came to a grinding halt. Under these circumstances, Petitioner being a social activist involved himself in helping the poor and needy people in the society, by coordinating with the people belonging to the association and other likeminded persons to extend relief to the areas affected by the Cyclone.

(3.) Petitioner has further contended that along with other members, he participated in cleaning activities, across the city by removing debris and cutting down/removing the fallen trees, from the road and thereby clearing the traffic and further to get rid of the overall traffic chaos faced by the commuters throughout the cyclone period. The Petitioner has also extended the same help for the people residing in Purasaiwakkam area, which was also affected, during cyclone.