R.KRISHNAMMAL Vs. COMMISSIONER

JUDGEMENT

(1.) The Petitioner has filed the above Writ Petition praying for issuance of a Writ of Mandamus to direct the Respondents 1 to 4 to process the Representations of the Petitioner and expedite necessary steps ensuring the restoration by the removal of obstruction or encroachment being made by the Fifth Respondent on the 24 Feet Public Road comprised in Survey No.458 of Alapakkam Village, Maduravoyal Taluk, Thiruvallur District, abutting the Petitioner's property bearing Door No.108-B, Metro Nagar, Chennai-600 116.

(2.) Heard the Learned Counsel for the Petitioner, the Learned Standing Counsel appearing for the Respondents 1 to 3 and the Learned Government Advocate appearing for the Fourth Respondent. Insofar the Fifth Respondent is concerned, the Court notice was served to him as early as on 8/10/2016, however, there is no representation on his side either in person or through a Counsel at the time of hearing the present Writ Petition. No counter affidavit is filed by the Respondents.

(3.) According to the Petitioner, she has purchased the vacant land comprised in Survey Nos.460/2A and 461/1A of Alapakkam Village, Metro Nagar, situate then at Ambattur Taluk, now at Maduravoyal Taluk, Thiruvallur District, measuring an extent of 1189-1/2 Sq.Ft., by means of Sale Deed, dtd. 5/4/2007 (Vide Document No.1991/2007). She raised a house property in the land by obtaining Planning Permit and Building Approval and is staying with her family in the same house, now bearing Door No.108-B, Metro Nagar, Alapakkam, Chennai-600 116, for the past nine years.