C. JAYAPALAN Vs. CHAIRMAN/THE MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner, Learned Counsel for the First Respondent/Tamil Nadu Slum Clearance Board and the Learned Counsel for the Respondents No.2 and 3/Tamil Nadu Electricity Board.

(2.) In respect of Fourth Respondent, Court Notice was served as early as on 07.04.2016 and today, there is no representation on his behalf either in person or through Learned Counsel. In respect of Fifth Respondent, the Court Notice got returned with an endorsement ' No such person' in the address given. To avoid an avoidable delay, the court Notice to the Fifth Respondent is dispensed with.

(3.) No counter is filed on behalf of the Respondents No.1 to 4.