N RAJ KUMAR ALIAS KANNAN Vs. COMMISSIONER CONNOOR

JUDGEMENT

(1.) THIS Writ Petition has been filed, praying for a Writ of Mandamus, to forbear the respondents and others from, in any manner demolishing, removing or altering the building put up by the petitioner, at Ward No.B,Block No.30, T.S.No.7/1, 7/3A, (7/3A2), Railey Compound, Mount Road, Coonoor, Nilgiris District, other than by following the due process of law, as contemplated under the provisions of the Tamil Nadu District Municipalities Act, 1920.

(2.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the respondents had submitted that, if the respondents are going to demolish, remove or alter the building in question, it would be done only by following the due process of law.