K V ANANTHAKRUSHNAN Vs. REGISTRAR GENERAL HIGH COURT

JUDGEMENT

(1.) THE petitioner is a practicing Advocate in this High Court. He has come forward to file the present writ petition seeking for a direction to the Registrar General, High Court to treat the relocation of chambers 152 to 171 as a temporary arrangement for the present and for a consequential direction to give first priority to the allottees, joint allottees and co-allottees of chambers 152 to 171 in future allotment of new chambers.

(2.) IT is the case of the petitioner that he is a practicing lawyer for the last 38 years and got enrolled under Bar Council of Tamil Nadu with enrollment No.205/72. He was made as a co-allottee in chamber Nos.159, Additional Law Chambers in the additional block consisting of chambers 151 to 172. One S.Soundararajan was its main allottee. He was in occupation of chamber No.159 for the last 21 years. When the new chambers were constructed, he gave a letter for allotment for a new chamber. He had also tried to get Chamber No.113 as a main allottee along with co-allottee one V.Santhanam. But that request was pending for one year and thereafter the Committee had declined to allot chamber No.113 to the petitioner.

(3.) ON 15.6.2011, it was further informed by the Registry as follows: