S JANAKIRAMAN Vs. COMMISSIONER

JUDGEMENT

(1.) THE Hon'ble Chief Justice: this writ appeal has been filed against the impugned judgment of the learned single Judge dated 10. 11. 2004. Heard the learned counsel for the appellant.

(2.) THE prayer in the writ petition was for issuance of a writ of mandamus directing respondents 1 to 4 to remove the obstruction in a passage on a street in Chennai said to have been caused by the 5th respondent Muthuraj.

(3.) IN our opinion, the proper remedy in such cases for the petitioner/appellant is to file an injunction suit and not to file a writ petition. Therefore, the writ appeal is dismissed on the ground of alternative remedy.