K J EYAMUTHU Vs. CORPN OF MADRAS
LAWS(SC)-1999-12-114
SUPREME COURT OF INDIA
Decided on December 16,1999

K.J.EYAMUTHU Appellant
VERSUS
CORPORATION OF MADRAS Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Mr. D. Jothi Jagarajan, The Commissioner of Corporation of Chennai has filed the affidavit and in paragraph 8 has stated as under: "i submit that the petitioner has applied to this respondent for provision of alternative site for erecting his bunk. His request for the provision of alternative site at First Cross Street, Nungambakkam will be considered by this respondent, positively, subject to traffic Rules. "
(3.) In view of this solemn assurance we are of the opinion that this Writ Petition need not be entertained. The Writ Petition is accordingly dismissed. However, respondent may not be evicted till 1 5/02/2000 and we hope before that date the Municipal Corporation will give alternative accommodation to the petitioner.;


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