V. RAMESHKUMAR Vs. THE COMMISSIONER KUMBAKONAM MUNICIPALITY

JUDGEMENT

(1.) Heard Mr. V. Santharaman, learned counsel appearing for the petitioner and Mr. M. Raja Rajan, learned standing counsel appearing for the respondent - Municipality and carefully perused the materials placed on record.

(2.) This writ petition by the son and power of attorney agent of one Mr. P. Veerasamy, a Burma Repatriate, has been filed for issuance of a writ of mandamus to direct the respondent - Municipality to consider his representation, dated 13.10.2016 and consequently to direct the respondent - Municipality to restore the possession of the Bunk Shop where it was originally situated.

(3.) The petitioner's case is that his father being a Burma Repatriate, the respondent - Municipality allotted a Bunk Shop situated in the land owned by the Municipality and by proceedings, dated 108.1975, the respondent - Municipality permitted his father to get electricity service connection for the Bunk Shop. The petitioner has annexed rent receipts to establish his / father's possession of the Bunk Shop.