S KRISHNAMURTHY Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION SECRETARIAT

JUDGEMENT

(1.) THE petitioner is an occupant of a residential house allotted by the municipality for sanitary employees. THE petitioner admits in the affidavit filed in support of the writ petition that only five employees are working as Sweepers in the municipality in that area and all other occupants are legal heirs of the then sanitary employees in the municipality. According to the petitioner, his father was one of the sweepers in the municipality and he retired in the year 1998. While so, the third respondent issued the impugned notice dated 23.10.2009 calling upon the petitioner to vacate the premises within 15 days as he is not entitled to occupy the premises. Immediately, the petitioner made various representations, including the representation dated 25.03.2010 seeking alternative accommodation. Since no order was passed by the respondents, he filed the present writ petition challenging the notice dated 23.10.2009 issued by the respondent with a consequential prayer to direct the respondents to provide him alternative accommodation..

(2.) THE learned counsel for the petitioner mainly contended that the petitioner is in occupation of the premises for more than 40 years and therefore without providing him an alternative accommodation, the respondent should not proceed to evict him from the residential premises.

(3.) WITH the above direction, the writ petition is dismissed. No costs. Consequently, connected miscellaneous petitions are closed.