A.RAMAMURTHY Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) Petitioner has sought for a Writ of Mandamus, directing the Executive Officer, Guduvanchery Town Panchayat, Kancheepuram/the 5th respondent, to remove the 6th respondent company for running it without valid building plan approval, at the premises bearing Plot No.2, K.K.Nagar 2nd Main Road, Ganapathypuram, Nandhivaram Guduvanchery Town Panchayat, Chengalpattu Taluk, Kancheepuram District, based on final report of the 5th respondent, bearing Na.Ka.No.610/2018/A1, dated 11.06.2019.

(2.) Supporting the prayer sought for petitioner has contended as hereunder:-

(3.) Details of the information sought for and answered to the petitioner, are as hereunder:-