S.Manikumar, J. - (1.) Instant Writ Petition is filed for issuance of a writ of Mandamus, directing the respondents to open the factory, situated at Ananthalai Village, Walajapet Taluk, Vellore District in Survey No.699/3A and not to interfere with the peaceful possession and running of the factory, without following due process of law.
(2.) Tenancy of the premises is as follows: "All that part and parcel of land to the extent of 0.98.0 Hr i.e., 2.42 acres together with RCC shed admeasuring 25,000 sq.ft. Attached to it with 450 H.P. electric connection (LT SC No.54 Pudupet 1). Plant and Machinery (measuring drying, splitting, Staking, polishing, colouring machines, utility machines, Generators, Boilers, compressors etc) of a running Tannery - processing unit situated at S.No.699/3A, No.64, Ananthalai Village, Walajahpet Taluk, Vellore District."
(3.) As per the supporting affidavit, petitioner has entered into a lease agreement with one A.E.S.Ravi, M/s.Leather Leader Company, Chennai/5th respondent herein. Plant and machineries have been erected. There are raw materials worth about Rs.12.5 crores.;