S.SELVARAJ Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) Heard Mr.M.Siddharthan, learned counsel appearing for the petitioner, Mr.S.Angappan, learned Government Advocate appearing for the respondents 1 to 5 and Mr.M.Raja Rajan, learned counsel appearing for the 6th respondent.

(2.) This writ petition has been filed by one Selvaraj praying for a direction upon the respondents 1 to 6 to remove the structure, which according to the petitioner is a temple and could not have been constructed in the said property, which is owned by the municipality, which has been developed under public private partnership agreement.

(3.) Earlier the petitioner Selvaraj had filed W.P.(MD)No.17861 of 2019, challenging the very award of the contract in favour of the seventh respondent. The said writ petition was elaborately heard by us and was dismissed by an order dated 01.11.2019.