MOHAMED JAMALUDIN Vs. STATE BANK OF TRAVANCORE REP. BY BRANCH MANAGER/AUTHORISED OFFICER, BESANT NAGAR BRANCH, E

JUDGEMENT

(1.) Claiming himself to be a tenant under the 2nd respondent from 1989 and continues to be in occupation for over 27 years and contending inter alia that he is aged about 61 years, and taking care of his three daughters and parents-in-law, sought to be forcibly evicted by the State Bank of Travancore, represented by the Branch Manager, authorised officer, Besant Nagar Branch, Chennai, the 1st respondent, the petitioner has filed this writ petition for a mandamus, forbearing the respondents, their subordinates, men and agents, from forcibly evicting the petitioner from the property bearing Door No.8/88B, Chidambaranthan Street, C.Pallavaram, Chennai - 600 043, without affording sufficient time of at least 3 months to vacate the property as requested through the representation submitted by the petitioner on 15.10.2016.

(2.) Supporting the prayer sought for, averments have been made and it is the specific case of the petitioner that on 06.10.2016, few persons, came to the subject property, asking the petitioner and others to vacate, that the 1st respondent Bank informed the petitioner that they have necessary orders to take possession from the petitioner, and that they can even break open the house and throw all the household articles out of the house, and lock the same. Contention of the petitioner is that the people who came to the house have informed that within 3 or 4 days, they would come again.

(3.) According to the petitioner, he visited the 1st respondent bank on 13.10.2016 and sought for particulars, as to the loan details availed by the 2nd respondent, but no information was given to him. In the above said circumstances, he has also lodged a complaint on 14.10.2016, to the Inspector of Police, Law and Order, Pallavaram Police Station and also sent a letter dated 15.10.2016 to the Manager, State Bank of Travancore, Besant Nagar Branch, Chennai. No acknowledgment is enclosed for the complaint dated 14.10.2016, and the same is extracted hereunder.