K P ABDUL KADER Vs. PERINTHALMANNA MUNICIPALITY

JUDGEMENT

(1.) The following are the reliefs sought for by the petitioners in the writ petition:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Father of the petitioners was having one cent land and two rooms of 500 sq. metres in the heart of Perintalmanna town. One cent lying adjacent to the above land was taken on lease by the 1st petitioner. Petitioners were running a tea shop and a cassette and Xerox shop in the rooms for the last more than 29 years. However, the entire land was surrendered for widening the roads and development of the town. In reward, a room on the western side of the proposed High Tech Shopping Complex was agreed to be allotted to the petitioners' father, without conducting auction, as per Ext.P2. Further, the traders were agreed to be rehabilitated in temporary bunks till completion of the shopping complex. According to the petitioners, the roads are widened, but the additional space are occupied by unauthorized auto-rickshaws and taxi cars.