M. Ramasamy, Managing Director, Maris Theatre (Pvt.) Ltd., Tiruchirappalli vs The Commissioner, Tiruchi Municipality, (now Tiruchi Corporation), Tiruchirapalli

S. Jagadeesan, J.—These Writ Appeals have been filed against the order of the learned Judge dated 19.02.1997 made in W.P.Nos.6113

to 6115 and 6259 to 6262 of 1991.

The appellant, challenging the impugned proceedings of the respondent which are show cause notices issued to the appellant calling upon them

to remove the encroachments made in the public property, filed the writ petitions. The writ petitions were dismissed by the learned Judge on the

ground that the impugned proceedings in the said writ petitions are only show cause notices calling upon the appellant herein to remove the

encroachments and that when that be so, it is open to the appellant herein to submit his explanation to the concerned authority, and it is for the

authority to consider the explanation of the appellant herein and pass final orders. As against the said orders of the learned Judge, these writ

appeals have been filed.

Though it is contended that the impugned proceedings are not only show cause notices, but also orders of removal of encroachments, we are

unable to agree with the said contention of the learned Senior Counsel appearing on behalf of the appellant. The learned Judge, in paragraph No.6

of his order, has specifically mentioned that the impugned proceedings are only notices calling upon the appellant herein to submit the objections as

to why the encroachments made by him should not be removed, and that the appellant herein has approached this Court by filing the writ petitions

without waiting for the orders of the respondent, even though the objection had already been filed. Hence, the learned Judge directed the

respondent to consider the objection and pass suitable orders after giving an opportunity of personal hearing to the appellant herein. When that be

so, we are of the view that the rights of the appellant is not prejudiced as no final order has been passed so far. Hence, we do not find any merits in

these writ appeals and accordingly, these writ appeals are dismissed. However, there will be no order as to costs. Consequently,

C.M.P.Nos.6990 to 6996 of 1997 are also dismissed.