Madras High Court
V.Muthathal vs The Palani Municipality on 13 June, 2023
W.A(MD)Nos.274 to 292 &
322 to 334 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.06.2023
CORAM :
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.A(MD)Nos.274 to 292 and 322 to 334 of 2023
and
Connected Miscellaneous Petitions
W.A(MD)No.274 of 2023:-
V.Muthathal ... Appellant
vs.
The Palani Municipality,
Rep by its Commissioner,
Palani,
Dindigul District. ... Respondent
PRAYER : Appeal filed under Clause 15 of Letters Patent,
against the order passed in W.P(MD)No.2974 of 2023 dated
06.03.2023.
For Appellant : Mr.T.Lajapathi Roy, Senior Counsel
For Respondent : Mr.L.P.Maurya, Standing Counsel
Advocate Commissioner : Mr.T.Pon Ramkumar
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.274 to 292 &
322 to 334 of 2023
COMMON JUDGMENT
(Judgment of the Court was made by R.SUBRAMANIAN, J.)
A Commissioner was appointed by this Court to find out
the accessibility of the proposed area on the south of the cycle stand
in the temple bye-pass road at Palani. The Commissioner has filed a
report stating that the proposed place has got access from the main
road and it is situate behind the cycle stand which is behind Amma
Unavagam on the southern direction.
2. Mr.L.P.Maurya, learned standing counsel appearing for the
Palani Municipality would submit that the appellants are only
licencees who have no vested right, however, the Municipality has
passed a resolution undertaking to put up temporary shops for the
use of the appellants till such time the Gandhi Market is
reconstructed. Originally, the Municipality has proposed to allot land
on the west of the quarters of the Municipal Health Officer. The
appellants, however, refused to accept the said place and wanted an
alternative place near Amma Unavagam.
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.274 to 292 &
322 to 334 of 2023
3. The Accountant of the Palani Municipality who is familiar
with the topography of the area, is present in Court. He would
submit that the place that the appellants want which is situate on
the west of the Amma Unavagam, will not be sufficient for 15 shops
as it measures only 50 feet abutting the road. Therefore, the
Municipality has come forward to offer a place behind the Amma
Unavagam where all the 15 appellants can be accommodated. It is
the contention of Mr.Srinivasa Raghavan, learned appearing for the
appellants in W.A(MD)No.322 to 334 of 2023 that there are some
shops which are vacant in the main bus stand itself and the
Municipality can consider allotting those shops and they are ready to
pay the rent. The Accountant of the Municipality who is present,
would submit that those shops are yet to be electrified and
thereafter, they have to be auctioned by issuing a tender. He is also
of the opinion that being shops situate in the bus stand, they may
fetch a much higher rent ranging upto Rs.30,000/- per month.
4. Mr.L.P.Maurya, learned standing counsel appearing for the
Palani Municipality would submit that since the Municipality had
passed a resolution undertaking to construct temporary shops for the
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.274 to 292 &
322 to 334 of 2023
appellants, it would do so in the originally proposed place or in the
present location. It is for the appellants to decide whether to accept
the same or not.
5. We must point out that the action of the Municipality in
earmarking the place and leaving it to the appellants to put up
temporary construction is against the very letter of the Municipality
dated 23.03.2023. The said letter which relates to Gandhi Market
reads as follows:-
''bghUs;:: gHdp efuhl;rp – fhe;jp jpdrhp re;ij btspg;g[wf; filfs; -efh;g[w
nkk;ghl;Lj; jpl;lj;jpd; fPH; - g[jpjhf filfs; fl;l ,Ug;gJ -
filf;fhuu;fSf;F – khw;W ,lk; - jw;fhypf filfs; tHq;FtJ-
bjhlh;ghf.
ghh;it: 1. cah;ePjp kd;w kJiuf; fpisapd; cj;jput[ vz;.
W.P(MD)No.2767 to 2781 of 2023 and W.P(MD)No.2530 to 2537,
2539, 2541, 2543, 2546, 2548, 2553, 2555 to 2585 of 2023
ehs; 06.03.2023
2.jq;fsJ tpz;zg;gk; ehs; : 13.03.2023
3.efh;kd;w jPh;khd vz; 298 ehs; : 23.03.2023
cj;jput[:
ghh;it 1y; fz;Ls;s cah;ePjpkd;w kJiuf; fpisapd; cj;jputpd;goa[k,; ghh;it
2y; fz;Ls;s jq;fsJ fojj;jpy; nfl;Lf;bfhz;ljw;F ,zq;ft[k,; Mizahsh; gHep
efuhl;rp kw;Wk; efh;kd;w jiyth; gHep efh;kd;wk; Mfpnahh; neuoahf
Ma;t[ nkw;bfhz;ljpy; jq;fsJ tpz;zg;gj;jpy; bjhptpj;Js;s ,lk; rhiy gad;ghL vd
cs;sjhYk; mjid tHq;f ,ayhJ vdnt, mjw;Fgjpyhf efuhl;rpf;Fr; brhe;jkhd
efh;ey mYtyh; FoapUg;gpw;F nkw;Fg;gf;fk; fhypahf cs;s ,lj;jpy; jw;fhypf fil
mikj;Jf; bfhs;s Kot[ bra;ag;gl;J. mjd;go ghh;it 2y; fhZk; efh;kd;w
jPh;khdj;jpy; mDkjpapd; bgwg;gl;L fPH;f;fz;l epge;jidfSf;F cl;gl;L mDkjp
mspf;fg;gLfpwJ.
epge;jidfs;:
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.274 to 292 &
322 to 334 of 2023
1.fhe;jp jpdrhp re;ijapy; fiyQh; efh;g[w nkk;ghl;Lj; jpl;lk; 2022 -23 d;
fPH; gzpfs; nkw;bfhs;sg;glt[s;s ,lj;jpy; cs;s filf;fhuh;fSf;F kl;Lk; 15
filfSf;fhd jw;fhypf fil mikj;J thiliff;F tHq;fg;gLk;.
2.fhe;jp jpdrhp re;ijapy; filfs; g[jpjhf fl;lg;gl;L Vyk; elj;jg;gl;L filfs;
xg;gilf;fg;gLk; ehs; tiu jw;fhypf filfis mDgtpj;Jf; bfhs;s ntz;oaJ.
3.Vyk; eilbgw;W filfs; xg;gilf;fg;gl;lt[ld; efuhl;rpapd; tpjpfSf;F
cl;gl;L jw;fhyp;f filfis fhyp bra;J bfhLg;ngd; vd;w tpguj;jpid U:.20 f;fhd
Kj;jpiuj; jhspy; gjpt[ bra;J efuhl;rpf;F tHq;fpa gpd;dh; jw;fhypf filfs; thliff;F
tHq;fg;gLk;.
4.fhe;jp jpdthp re;ijapy; cs;s filfSf;Fr; brYj;j ntz;oa thlif ghf;fp
bjhif U:.43119/- epYitapd;wp KgtJkhf brYj;jp urPJ bgw;Wf; bfhs;s ntz;Lk;.
nkYk; thlif ghf;fp brYj;jpath;fSf;F jw;fhypf filfs; xJf;fPL bra;ag;gLk;.
5.jw;fhypf filfSf;fhd thlif efuhl;rpahy; eph;zak; bra;ag;gLk; jw;fhypf
filfSf;fhd thlifia me;je;j khjk; jtwhJ efuhl;rpf;F brYj;j ntz;Lk;.
nkw;fz;l epge;jidfspd;go jw;fhypf filfSf;F mDkjp mspf;fg;gLfpwJ.
Mizahsh;
gHdp efuhl;rp''
6. The dispute in these appeals was not with reference to
construction of shops, but it was only with reference to the site. The
Municipality will put up temporary structures as it had done for the
other vendors who were evicted from the bus stand, for the
appellants also and offer it to the appellants within thirty days from
today. Such temporary shops shall be constructed preferably near
the quarters of the Municipal Health Officer. If the appellants take it,
they can move there and if they do not want to take it, they will not
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.274 to 292 &
322 to 334 of 2023
be entitled to any alternative place and they can move to any other
place at their choice on their own and they cannot compel the
Municipality to allot them any particular place. The Municipality will
pay a further fee of Rs.25,000/- to the Advocate Commissioner
Mr.T.Pon Ramkumar. If the appellants do not take the shops that are
offered by the Municipality, the Municipality will be at liberty to take
possession of those shops.
(R.SUBRAMANIAN, J.) & (L.VICTORIA GOWRI, J.)
13.06.2023
Index : Yes / No
Internet : Yes
Neutral Citation : Yes / No
bala
To
The Commissioner,
Palani Municipality,
Palani,
Dindigul District.
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.274 to 292 &
322 to 334 of 2023
R.SUBRAMANIAN, J.
and
L.VICTORIA GOWRI, J.
bala
COMMON JUDGMENT MADE IN
W.A(MD)Nos.274 to 292 &
322 to 334 of 2023
DATED : 13.06.2023
https://www.mhc.tn.gov.in/judis
