P.MAIDEEN ABDUL KHADER Vs. THE COMMISSIONER

JUDGEMENT

(1.) The petitioner has filed the Writ Petition praying to issue a Writ of Mandamus, directing the respondents 1 to 3 to remove the lock and seal put up in premises No.91, 11th Avenue, Ashok Nagar, Chennai - 600 083 and consequently, restrain the respondents their men, from interfering with the business of the petitioner's old furniture business in the name and style of M.R. Furnitures.

(2.) Private notice served to the fourth respondent and the same was returned as "Refused ".

(3.) Heard, Mr.N.Sampath, learned counsel for the petitioner and Ms.Karthika Ashok, learned counsel for the respondent Nos.1 to 3.