- (1.) The petitioner in this art.226 petition dated September 12, 2011 is seeking the following principal relief: "a) A writ in the nature of Mandamus directing the respondent authorities, not to dispossess the petitioner from his place of his business carried on in the name and Style of Prepaid Taxi Booth, forthwith."
(2.) Counsel for the petitioner submits that the documents produced with the petition will show that the petitioner is entitled to carry on business from the place that he is possessing lawfully, and that the respondents initiating a tender process for using certain place as car park are threatening to dispossess him of the place.
(3.) She says that the authority should be directed to consider the petitioner's representation dated August 29, 2011 (at p.52) and give a reasoned decision.;