M S SIVAKUMAR MANAGING DIRECTOR M/S AGNI COMMUNICATIONS PVT LTD Vs. DIRECTOR GENERAL OF POLICE GOVT ESTATE CHENNAI

JUDGEMENT

(1.) PETITIONER in W.P. 1277 of 1998 is the appellant before us.

(2.) THE relief sought for in the writ petition is for the issuance of writ of mandamus directing respondents 1 to 4 to take action against respondents 5 and 6 and restore possession of the petition portion in the ground floor of premises No. 567, Anna Salai, Teynampet, Madras - 18 to the petitioner and direct respondents 1 to 6 pay compensation of Rs. 10 lakhs to petitioner and pass such other orders as the Honourable Court may deem fit and proper in the circumstances of the case.

(3.) IT is the case of appellant, that even thereafter, 5th respondent began giving trouble to him, which compelled him to file several complaints to police and even attempt to murder was made. In the meanwhile, 5th respondent also filed an application for eviction before the Rent Controller alleging default of payment of rent and subletting. The attempts of 5th respondent to forcibly evict petitioner continued. It is further stated that for all rooms bearing Door Nos. 565, 565 -A, 566 and 567 are having common entrance and pathway. In view of interference by 5th respondent, even the usage of common pathway is prevented.