K PUNITHAVATHI Vs. COMMISSIONER PANRUTI MUNICIPALITY

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to take appropriate action for the removal of illegal construction carried out by the respondents 2 and 3 in Survey No.24, Panruti Taluk, bearing door No.78/33B, Chennai Salai, Panruti-607 106 in pursuant of the notices issued by it.

(2.) MR.L.S.M.Hasan Fizal, learned Government Advocate, takes notice on behalf of the first respondent. Notice to the respondents 2 and 3 is dispensed with in view of the order that is to be passed in this writ petition. By consent of both parties, the writ petition is taken up for disposal.

(3.) IN the light of the proceedings of the first respondent in Na.Ka.No.1860/2010/F1 dated 8.9.2010, whereby it has been clearly held that the property belongs to the Dharga, petitioner would have no right to seek a relief sought for in the present writ petition. If the petitioner has any documents to prove that she has any right she is at liberty to approach competent Civil Court. The Writ Petition is not maintainable. Accordingly, the Writ Petition is dismissed. No costs. Consequently, connected miscellaneous petition is closed.