Madras High Court
J.H.Cool Bar vs The Managing Director on 8 September, 2020
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
W.P.No.11449, 11451 & 11452 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.09.2020
CORAM
THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU
W.P.Nos.11449, 11451 & 11452 of 2020
and
W.M.P.No.13967, 13971 & 13982 of 2020
J.H.Cool Bar,
represented by Proprietor,
C.Vellaisamy,
Shop No.3, G-133, Chinthamani Complex,
Anna Nagar East,
Chennai - 600 102. ... Petitioner in W.P.11449/2020
Chinthamani Tea Stall
represented by Proprietor,
C.Velusamy,
Shop No.1, G-133, Chinthamani Complex,
Anna Nagar East,
Chennai - 600 102. ... Petitioner in W.P.11451/2020
Mano Xerox
represented by Proprietor,
Mrs.Sapanas Begam
Shop No.8, G-133, Chinthamani Complex,
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W.P.No.11449, 11451 & 11452 of 2020
Anna Nagar East,Chennai - 600 102. ... Petitioner in W.P.11452/2020
Vs
1. The Managing Director,
Tamil Nadu Housing Board,
Nandanam,
Chennai - 600 015.
2. The Executive Engineer and
Administrative Officer,
Tamil Nadu Housing Board,
Anna Nagar Division,
Thirumangalam,
Chennai - 600 101. ...1st & 2nd respondents in all the W.Ps.
3. E.Aravarasan,
G-133, Chinthamani Complex,
Anna Nagar East,
Chennai - 600 102. ... 3rd Respondent in W.P.No.11449/2020
4. Meyyappan,
G-133, Chinthamani Complex,
Anna Nagar East,
Chennai - 600 102. ... 3rd Respondent in W.P.No.11451/2020
5. A.Madasamy,
G-133, Chinthamani Complex,
Anna Nagar East,
Chennai - 600 102. ... 3rd Respondent in W.P.No.11452/2020
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W.P.No.11449, 11451 & 11452 of 2020
Prayer:
Writ Petition No.11449/2020 is filed under Article 226 of the
Constitution of India praying Writ of Certiorarified Mandamus to call for
the records of the 2nd respondent pertaining to the notice
A.No.A.II.3/9497/95 dated 21.07.2020 and quash the same and to direct the
respondents to consider the representations of the petitioner dated
28.07.2020 and quash the same and to direct the respondents to consider the
representations of the petitioner dated 28.07.2020 seeking for re-allotment
of a shop on lease or sale basis on demolition and reconstruction of the
existing commercial complex known as "Chinthamani Co-operative Society
Complex" at Plot No.586, 587 and 568, Chintamani Anna Nagar East,
Chennai - 600 102, pursuant to and in terms of the Board Resolution dated
No.9.06 dated 30.10.2009.
Writ Petition No.11451/2020 is filed under Article 226 of the
Constitution of India praying Writ of Certiorarified Mandamus to call for
the records of the 2nd respondent pertaining to the notice
A.No.A.II.3/1531/957 dated 21.07.2020 and quash the same and to direct
the respondents to consider the representations of the petitioner dated
28.07.2020 and quash the same and to direct the respondents to consider the
representations of the petitioner dated 28.07.2020 seeking for re-allotment
of a shop on lease or sale basis on demolition and reconstruction of the
existing commercial complex known as "Chinthamani Co-operative Society
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W.P.No.11449, 11451 & 11452 of 2020
Complex" at Plot No.586, 587 and 568, Chintamani Anna Nagar East,
Chennai - 600 102, pursuant to and in terms of the Board Resolution dated
No.9.06 dated 30.10.2009.
Writ Petition No.11452/2020 is filed under Article 226 of the
Constitution of India praying Writ of Certiorarified Mandamus to call for
the records of the 2nd respondent pertaining to the notice
A.No.A.II.3/685A/86 dated 21.07.2020 and quash the same and to direct the
respondents to consider the representations of the petitioner dated
28.07.2020 and quash the same and to direct the respondents to consider the
representations of the petitioner dated 28.07.2020 seeking for re-allotment
of a shop on lease or sale basis on demolition and reconstruction of the
existing commercial complex known as "Chinthamani Co-operative Society
Complex" at Plot No.586, 587 and 568, Chintamani Anna Nagar East,
Chennai - 600 102, pursuant to and in terms of the Board Resolution dated
No.9.06 dated 30.10.2009.
For Petitioners in all W.P.s : Mr.N.A.Kareem
For Respondents in all W.P.s : Mr.R.Bharathkumar
Standing Counsel for Housing Board
for R1 and R2
COMMON ORDER
This matter is taken up for hearing through Video-Conferencing mode.
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2. Heard both sides.
3. The petitioners are aggrieved against the eviction notices issued by the 2nd respondent dated 21.07.2020.
4. The case of the petitioners is that originally open space plots were allotted to the 3rd respondents and the original allottees had authorised the petitioners to run the shops and the shops were constructed with sheeted roof. The petitioners are running J.H.Cool Bar, Chinthamani Tea Stall and Mano Xerox respectively and the Corporation licence was issued in the name of the petitioners. Now, the respondents have called upon the petitioners to vacate and handover possession on the reason that they are going to demolish the existing building and put up a new shopping complex therein. Challenging the said notices, the petitioners have come by way of the present writ petitions.
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5. After hearing both sides and considering the fact that the Housing Board is intending to demolish the existing structure and put up a new shopping complex, the petitioners cannot be permitted to stay in the said place any more. However, considering the present state of affairs, namely, the pandemic caused due to Covid-19 and the continuous lock down issued by the Government, this Court is of the view that only on sympathetic ground the petitioners can be granted some breathing time to vacate and hand over possession to the respondents.
6. Accordingly, three months time is granted from the date of this order to the petitioners to vacate and hand over vacant possession. In other words, the petitioners should vacate and hand over vacant possession on or before 07.12.2020. If the petitioners fail to vacate and handover vacant possession within the time granted by this Court, it is open to the respondents to take possession with the help of police. If the petitioners have any arrears, the same shall be paid and shall continue to pay the rent till they vacate the shop.
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7. The Writ Petitions are disposed of accordingly. No costs.
Consequently, connected miscellaneous petitions are closed.
08.09.2020 mk/vsi Speaking/Non-speaking Internet : Yes/No Index : Yes/No To
1. The Managing Director, Tamil Nadu Housing Board, Nandanam, Chennai - 600 015.
2. The Executive Engineer and Administrative Officer, Tamil Nadu Housing Board, Anna Nagar Division, Thirumangalam, Chennai - 600 101.
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