P DEVENDRAN Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) THIS petition has been filed to direct the respondent police to remove the seal illegally put up by them at No.20/45, First Floor, Alamelu Mangapuram Agraharam, Mylaore, Chennai - 600 004.

(2.) THE petitioner informs that he has entered tenancy in respect of the premises under one G.Ramachandran and was running his office therefrom since 15.04.2009. Having gone out of station, the petitioner returned on 21.11.2009 and found such premises locked and sealed. On enquiry neither the neighbors nor the landlord Mr.Ramachandran was aware of how the premises came to be sealed. THE petitioner called on the second respondent police on 23.11.2009, when he was informed that one Sri Vedantha Desikar Devasthanam of Myalpore had lodged a complaint and a case in Crime No.1150 of 2009 for offence under Sections 448, 427 IPC was registered against the landlord Mr.Ramachandran and other unknown persons. THE second respondent police informed that on the specific instruction of the first respondent, he has sealed the premises. THE petitioner would trace the title of the landlord to inform that he was a statutory tenant and could not be evicted except through due process of law under the provisions of Tamil Nadu Building Lease and Rent Control Act.

(3.) IT is humbly submitted that there is a judgment dated 03.02.2009 passed in O.S.No.3659/2003 on the file of IV th Assistant Judge, City Civil Court at Chennai. In turn, the Decree holder Mr.G.Ramachandran has made 3 different rental agreements with the petitioner relating to the whole property, which is in possession of some other third parties as on the said date.