P. SENTHIL KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) THIS litigation has a chequered history and therefore the facts require detailed narration. For the sake of convenience, the parties will be referred to by their name.

(2.) THE dispute in this case is with regard to the possession of a vegetable shop bearing door No. H -88 measuring 4120 sq.ft. in Periyar vegetable market in Chennai.

(3.) IN the year 2003, the CMDA officials sealed the shop H -88 as Muthazhagu has failed to pay the monthly charges to the CMDA. Aggrieved by the sealing of the shop, Senthil Kumar, Gnanasekaran and others made representations in the year 2003 to the CMDA for allotting the shop H -88 to them.