L PRASAD Vs. CHAIRMAN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner as well as the learned counsel for the respondents.

(2.) THE nitty-gritty and the gist and kernel of the grievance of the petitioner, as aired by the learned counsel for the petitioner, is that the petitioner is a tenant of the premises bearing Door No.15, Big Street Triplicane, Chennai-5 and the third respondent is the recent purchaser of the premises and trying to obtain building plan permission relating to the property under the occupation of the petitioner. THE petitioner's representation dated 16.4.2008 evoked no positive response from the authorities concerned.