Madras High Court
Karthigaisamy vs The State Of Tamil Nadu on 1 August, 2023
W.A.(MD) Nos.1186, 1187, 1188, 1189, 1190,
1191, 1192, 1193, 1194, 1195, 1196, 1197,
1198 & 1199 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.08.2023
CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
and
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.A.(MD) Nos.1186, 1187, 1188, 1189, 1190, 1191, 1192, 1193, 1194,
1195, 1196, 1197, 1198 & 1199 of 2023
and
C.M.P.(MD) Nos.9075, 9077, 9078, 9079, 9082, 9084, 9086, 9088, 9089,
9090, 9091, 9093, 9094 & 9095 of 2023
W.A.(MD) No.1186 of 2023:
Karthigaisamy ... Appellant
-vs-
1.The State of Tamil Nadu
rep.by the Secretary
Municipal Administration and
Water Supply Department
Secretariat, Fort St.George
Chennai-9
2.The Commissioner of Municipal Administration
Ezhilagam, Annex Building
Chepauk, Chennai
3.The Commissioner
Usilampatti Municipality
Usilampatti, Madurai District ... Respondents
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W.A.(MD) Nos.1186, 1187, 1188, 1189, 1190,
1191, 1192, 1193, 1194, 1195, 1196, 1197,
1198 & 1199 of 2023
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 28.04.2023, passed in W.P.(MD) No.10430 of 2023, on the file of
this Court.
For Appellant : Mr.M.Arjun Varman
for M/s.Lajapathi Roy and Associates
For Respondents : Mr.Veera Kathiravan
Additional Advocate General
assisted by Mr.J.K.Jayaseelan
Government Advocate for R1 & R2
Mr.V.Austin for R3
COMMON JUDGMENT
[Judgment of the Court was made by S.S.SUNDAR, J.]
These writ appeals are directed against the common order of the
learned Single Judge, dated 28.04.2023, dismissing the writ petitions in W.P.
(MD) No.10430 of 2023 etc. batch filed by the appellants herein.
2. The appellants in the writ petitions have challenged the eviction
order dated 19.04.2023, passed by the Commissioner, Usilampatti
Municipality / third respondent, evicting them from their respective shops in
Usilampatti Bus Stand.
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W.A.(MD) Nos.1186, 1187, 1188, 1189, 1190,
1191, 1192, 1193, 1194, 1195, 1196, 1197,
1198 & 1199 of 2023
3. The case of the appellants is that they are the existing licencees
/ lessees of the shops, which were constructed in Usilampatti Bus Stand.
4. The learned Single Judge, by common order dated 28.04.2023,
dismissed the writ petitions filed by the appellants holding that the Municipal
Commissioner has every power to evict the licencees / lessees even before
expiry of the licence / lease period, if required.
5. Since the appellants have been evicted from their respective
shops, learned counsel for the appellants submits that the purpose of filing
these writ appeals is only to ensure that the appellants should be given
preference while allotting new shops in the proposed shopping complex.
6. Learned Additional Advocate General appearing for the
respondents 1 & 2 submits that Rule 316 of the Tamil Nadu Urban Local
Bodies Rules, 2023, enables the Local Body to give preference when the
existing licencees / lessees match the highest bid price and submit necessary
documents proving their eligibility for preference as the persons, who were in
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W.A.(MD) Nos.1186, 1187, 1188, 1189, 1190,
1191, 1192, 1193, 1194, 1195, 1196, 1197,
1198 & 1199 of 2023
occupation of the shops before demolition or reconstruction of a new bus
stand shopping complex. Therefore, the appellants will be given preference
while allotting new shops in the proposed shopping complex in terms of Rule
316 of the Tamil Nadu Urban Local Bodies Rules, 2023, provided they should
satisfy the requirement of the said provision.
7. Recording the above submissions of the learned Additional
Advocate General appearing for the respondents 1 & 2, these writ appeals are
disposed of. No costs. Consequently, connected miscellaneous petitions are
closed.
[S.S.S.R., J.] [D.B.C., J.]
01.08.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
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W.A.(MD) Nos.1186, 1187, 1188, 1189, 1190,
1191, 1192, 1193, 1194, 1195, 1196, 1197,
1198 & 1199 of 2023
To:
1.The Secretary,
Municipal Administration and
Water Supply Department,
State of Tamil Nadu,
Secretariat, Fort St.George,
Chennai-9.
2.The Commissioner of Municipal Administration,
Ezhilagam, Annex Building,
Chepauk, Chennai.
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Page 5 of 6
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W.A.(MD) Nos.1186, 1187, 1188, 1189, 1190,
1191, 1192, 1193, 1194, 1195, 1196, 1197,
1198 & 1199 of 2023
S.S.SUNDAR, J.
and
D.BHARATHA CHAKRAVARTHY, J.
krk
W.A.(MD) Nos.1186, 1187, 1188,
1189, 1190, 1191, 1192, 1193, 1194,
1195, 1196, 1197, 1198 & 1199 of
and
C.M.P.(MD) Nos.9075, 9077, 9078,
9079, 9082, 9084, 9086, 9088, 9089,
9090, 9091, 9093, 9094 & 9095 of
01.08.2023
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https://www.mhc.tn.gov.in/judis
