N HUMAYUN Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) Petitioner seeks to issue a Writ of Mandamus directing respondents 1 to 4 herein to deliver the possession of door No. 34, Maroof Sahib Street, Chennai-600 002 to the petitioner herein.

(2.) According to the learned counsel for the petitioner, the petitioner had let out the impugned premises to one Sikander on 27-3-1997. After coming across several complaints against him from the people of the locality, the petitioner requested the said Sikander to vacate the premises. But the said Sikander and another S. A. Basha were present in the said building when the petitioner visited the premises on 3-4-1997. Even though they originally agreed to vacate on 3-4-1997, they refused to do so and started to threaten the petitioner and give aggressive warnings to him.

(3.) It is also stated that the petitioner issued a lawyer's notice on 8-4-1997 calling upon the said Sikander for delivery of possession and thereafter lodged a complaint to the police on 21-11-1997 against Sikander and S. A. Basha and requested the assistance of the police to assist him in taking possession of the premises.