MADESH Vs. SECRETARY

JUDGEMENT

(1.) This writ petition has been filed to quash the notice dated 15.11.2012 of the third respondent in Na.Ka.No.166/2012(A1) directing to vacate shop No.4 and hand over the key.

(2.) Heard Mr. C. Samivel, learned counsel for the petitioner, Mr.N.Inbanathan, learned Additional Government Pleader, appearing for the respondents 1 and 2 and Mr.P.Sanjai Gandhi, learned Standing counsel appearing for the third respondent and perused the materials available on record.

(3.) The case of the petitioner is that he has become a successful bidder in the auction held in the year 2011, pursuant to the notification dated 27.06.2011 and he has been doing business the third respondent has issued an impugned notice dated 15.11.2012 on the ground that it is in a dilapidated condition. According to the petitioner that the building is in sound condition and the notice would deprive the livelihood of the petitioner.