Madras High Court
I.Samuel Raj vs The Directorate Of Town ... on 1 August, 2023
W.A(MD)Nos.1203 to 1205 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.1203 to 1205 of 2023
and
C.M.P(MD)Nos.9081, 9083 & 9085 of 2023
I.Samuel Raj ... Appellant/Petitioner in W.A(MD)No.1203 of 2023
I.Jacob ... Appellant/Petitioner in W.A(MD)No.1204 of 2023
M.Selva Sekar ... Appellant/Petitioner in W.A(MD)No.1205 of 2023
Vs.
1.The Directorate of Town Panchayats,
Kuralagam,
Chennai District.
2.The District Collector / Inspector of Panchayat,
Collectorate,
Thoothukudi District.
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W.A(MD)Nos.1203 to 1205 of 2023
3.The Chairman
Eral Special Grade Town Panchayat,
Eral,
Thoothukudi District.
4.The Executive Officer
Eral Special Grade Town Panchayat,
Eral,
Thoothukudi District.
5.The Junior Engineer
Tamil Nadu Electricity Board,
Eral,
Thoothukudi District.
... Respondents/Respondents in
W.A(MD)Nos.1203 to 1205 of 2023
COMMON PRAYER : Writ Appeals are filed under Clause 15 of the
Letters Patent, against the Common Order, dated 15.06.2023 made in
W.P(MD)Nos.14060, 14061 and 14063 of 2023.
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W.A(MD)Nos.1203 to 1205 of 2023
In all Writ Appeals
For Appellants : Mr.M.P.Senthil
For Respondents : Mr.Veera Kathiravan, - for R1 to R4
Additional Advocate General
assisted by Mr.D.Sachikumar,
Additional Government Pleader
Mr.Deenadhayalan - for R5
Standing Counsel
***
COMMON JUDGMENT
(Judgment of the Court was delivered by S.S.SUNDAR, J.)
Heard Mr.M.P.Senthil, learned counsel for the appellants,
Mr.Veera Kathiravan, learned Additional Advocate General assisted by
Mr.D.Sachikumar, learned Additional Government Pleader appearing for
respondents 1 to 4 and Mr.Deenadhayalan, learned Standing Counsel
appearing for the fifth respondent.
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W.A(MD)Nos.1203 to 1205 of 2023
2. All these Writ Appeals are directed against the Common
Order, dated 15.06.2023 in W.P(MD)Nos.14060, 14061 and 14063 of
2023 passed by the learned Single Judge dismissing the Writ Petitions
filed by the appellants.
3. All these appellants are the writ petitioners in the respective
Writ Petitions which were filed by the appellants challenging the
remainder notice and to direct the respondents 3 and 4 to consider the
representation of the petitioners and pass orders not to interfere with the
petitioners' lease hold right in respect of theirs shops in Eral Bus Stand.
4. The learned Single Judge, after recording the facts, held that
the Writ Petitioners who are paying ground rent for the premises which
was in their occupation have no vested rights. Even though the Writ
Petitioners are in enjoyment for the past two decades, their possession
may not entitle them to claim permanent tenancy.
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W.A(MD)Nos.1203 to 1205 of 2023
5. The Writ Petitions filed by the appellants were dismissed
along with several other petitions filed for similar relief. The Appellants
have challenged the order of the learned Single Judge in the Writ Appeals
mainly on the ground that they are in possession for several decades and
that their livelihood is affected.
6. This Court is unable to find any merits in the submissions,
particularly, having regard to the fact that the petitioners, are just in
permissive occupation. They cannot claim permanent tenancy on
account of their long enjoyment, especially, when the claim is quite
contrary to the license granted to the appellants/petitioners and the
serious prejudice that is likely to be caused to the local body who want a
new construction to augment their income taking account of the public
interest.
7. The learned counsel, thereafter, requested this Court to grant
time. This Court was inclined to grant time on condition that the
appellants should give an undertaking to vacate the shop premises on or
before 31.08.2023.
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W.A(MD)Nos.1203 to 1205 of 2023
8. Accordingly, the appellants have produced before this Court
an undertaking affidavit from each one of them, undertaking to hand over
the possession to the fourth respondent on or before 31.08.2023.
9. Recording the undertaking, these Writ Appeals are disposed
of, however, with a direction to the respondents not to interfere with the
possession of the appellants till 31.08.2023. In case, the appellants failed
to vacate the shop premises as per the undertaking, they are liable to be
prosecuted for Contempt and the respondents may also evict them
without further notice.
10. Though a request is made to consider the appellants'
request to allot a shop in the new complex, the learned Additional
Advocate General, on instructions, submitted that the new complex is not
for shops but it is for commercial establishments and office.
11. It is open to the appellants to make a representation and if
such representation is made, the same shall be considered by the
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W.A(MD)Nos.1203 to 1205 of 2023
respondents, if they take a decision to lease out the new buildings for
shops.
12. With the above observations, 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
Index : Yes / No
Internet : Yes
NCC : Yes/No
RM
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W.A(MD)Nos.1203 to 1205 of 2023
To
1.The Directorate of Town Panchayats,
Kuralagam,
Chennai District.
2.The District Collector / Inspector of Panchayat,
Collectorate,
Thoothukudi District.
3.The Chairman
Eral Special Grade Town Panchayat,
Eral,
Thoothukudi District.
4.The Executive Officer
Eral Special Grade Town Panchayat,
Eral,
Thoothukudi District.
5.The Junior Engineer
Tamil Nadu Electricity Board,
Eral,
Thoothukudi District.
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.1203 to 1205 of 2023
S.S.SUNDAR, J.
and
D.BHARATHA CHAKRAVARTHY, J.
RM
W.A(MD)Nos.1203 to 1205 of 2023
01.08.2023
https://www.mhc.tn.gov.in/judis
