C V. Thirugnanam Chettiar and 7 others Vs Union of India, Bharat Petroleum Corporation Limited and Manager Legal, South, Bharat Petroleum Corporation Limited

Madras High Court 19 Jul 2005 Writ Petition No. 8258 of 2001 (2005) 07 MAD CK 0172
Bench: Division Bench

Judgement Snapshot

Case Number

Writ Petition No. 8258 of 2001

Hon'ble Bench

Markandey Katju, C.J; D. Murugesan, J

Advocates

K. Alagiriswamy, for Mr. P. Srinivas, for the Appellant; P. Baskara Reddy, ACGSC for R-1 and Mr. O.R. Santhanakrishnan for RR 2 and 3, for the Respondent

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

D. Murugesan, J.@mdashThis matter pertains to the eviction of the tenants. The Supreme Court in Bharat Petroleum Corporation Ltd. and Another Vs. N.R. Vairamani and Another, has held that the landlord should resort only to rent control proceedings for eviction. In view of the said law laid down by the Apex Court this writ petition is dismissed giving liberty to the landlord to resort to the remedy under the Tamil Nadu Buildings (Lease and Rent Control) Act. No costs.

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Case Metadata
  • Ck Citation: (2005) 07 MAD CK 0172
  • Coram: Markandey Katju, C.J; D. Murugesan, J
  • Bench: Division Bench
  • Advocates: K. Alagiriswamy, for Mr. P. Srinivas, for the Appellant; P. Baskara Reddy, ACGSC for R-1 and Mr. O.R. Santhanakrishnan for RR 2 and 3, for the Respondent
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