G. GNANASEKARAN Vs. DISTRICT MANAGER, TASMAC LIMITED

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ of certiorari, to quash the order Na.Ka.No.1053/2012/H, dated 04.06.2012 with a consequential relief of prohibition, restraining the respondents 1,2 and 3 from taking action to evict the petitioner illegally and unlawfully from the land measuring 11 cents situated in R.S.No.241/3, Madurai North Taluk at Aathikulam, where the petitioner had established a TASMAC Retail Shop bearing No.5132 and is running an appended "Bar".

(2.) IT is the case of the petitioner that the petitioner being highest bidder was granted licence to run a TASMAC retail shop bearing No.5132 situated at Athikulam, Madurai North Taluk with an appended bar. That the fourth respondent, who is the friend of the petitioner helped the petitioner in getting lease of the premises from 3rd respondent. It is not in dispute that the 3rd respondent is the owner of the land and had consented to grant of licence to the petitioner for one year.

(3.) THE third respondent has opposed it by contending that the lease deed placed by the petitioner is a forged document, as the third respondent did not consent to give the property on lease to petitioner through fourth respondent.