R THANIGAIVEL Vs. DISTRICT EDUCATIONAL OFFICER, KANCHEEPURAM

JUDGEMENT

(1.) The petitioner seeks for issuance of a writ of mandamus to direct the respondents to consider the notice dated 10.03.2011 issued by the petitioner within a reasonable time.

(2.) According to the petitioner, his father Late Rathnavel is Kartha of the ancestral properties and he was in management and looked after the day to day affairs of the entire property. The father of the petitioner entered into a lease agreement with petitioner's brother R.Gnanavel on 03.08.2005 for certain properties mentioned in the lease agreement. The lease agreement was entered between the father and the brother of the petitioner. The lease was for five years. In the lease agreement, the brother of the petitioner was permitted to run the Nursery School.

(3.) In the meantime, the brother of the petitioner died. Whileso, the father of the petitioner also entered into another agreement on 01.12.2008 with the wife of the brother. The lease agreement was on the same line as that of the earlier lease agreement.