LAWS(MAD)-2010-8-230

G KUMARAPPAN Vs. COMMISSIONER ALANDUR MUNICIPALITY

Decided On August 13, 2010
G. KUMARAPPAN Appellant
V/S
COMMISSIONER, ALANDUR MUNICIPALITY, CHENNAI Respondents

JUDGEMENT

(1.) ON consent, the writ petition is taken up for final hearing.

(2.) THE writ petition is filed to quash the order of the respondent in Na.Ka.No.2611/2008/A1 dated 25.09.2009 and to direct the respondent to execute the agreement in favour of the petitioner for the premises i.e. Commercial Complex - II Floor, Near G.S.T. Road, Alandur, Chennai-600 016.

(3.) IT is not in dispute that at the time of allotting the second floor on lease to the petitioner, the portion was under lock and seal of East West Airlines and the goods belonging to the East West airlines were dumped in the second floor portion. The respondent has also brought for auction the right to remove the goods and the same was sanctioned in favour of one Sundar and he remitted the deposit amount for such right sanctioned to him on 02.05.2008.