V.A.VEERAMANI Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner seeks for a Mandamus directing the respondents to reopen the lock and allow the petitioner to vacate the shop by removing the furnitures, materials, equipments and medicines from 'Shree Saravana Medicals' situated in the Ground Floor building at Old No.41, New No.71, Ramakrishna Madam Salai, Mylapore, Chennai 600 004.

(2.) Mr.M.Maharaja, learned Special Government Pleader appeared for the 1st to 5th respondents. Though notice was served on the 6th respondent, she has not chosen to appear either in person or through counsel. Her name is printed in the cause list today.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner was inducted as a sub-tenant by the 6th respondent, who in turn, is a tenant under the HR and CE Department, in respect of the property belonging to the 5th respondent Temple. He further submitted that when the eviction proceedings was initiated against the 6th respondent by the HR and CE Department, she filed a writ petition before this Court in W.P.No.24754/2017 wherein an order was passed on 14.09.2017 directing the HR and CE Department to unlock the house portions alone which were in occupation of the 6th respondent and the other tenants subject to payment of Rs.3,00,000/- each. He further submitted that since an order was passed in that writ petition, not to unlock the commercial portions which were locked by the HR and CE Department, the petitioner who is in occupation of one such commercial portion by running a medical shop has filed the present writ petition seeking for a similar relief.