MANAGING TRUSTEE CHAIRMAN A D J DHARMAMBAL POLYTECHNIC COLLEGE Vs. PRINCIPAL SECRETARY DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

(1.) This writ petition has been filed seeking to quash the order dated 02.03.2009 of the first respondent and to forbear the respondents from in any manner dispossessing or disturbing the lawful possession and occupation of land and building known as the old Government Technical Higher Secondary School (Vocational) premises from the year 1986 on payment of rent.

(2.) The brief facts leading to the filing of the writ petition are as follows:

(3.) While ordering notice of motion on 25.03.2009, this Court granted interim stay. The respondents 1 and 2 filed counter affidavit. The third respondent filed an application to vacate the interim stay granted by this Court. The petitioner filed reply affidavit. More importantly, the petitioner filed an affidavit of compromise proposal.