A.MYLEVAKANAN Vs. COMMISSIONER GOBICHETTIPALAYAM MUNICIPALITY

JUDGEMENT

(1.) The petitioners in these batch of Writ Petitions have challenged the Impugned Notice issued by the respondent directing the petitioners to vacate and handover the Shops allotted to them by way of lease, on or before 30.11.2020. Since the issues involved in all these Writ Petitions are common, they were taken up together, heard and this Common Order is passed.

(2.) The case of the petitioners is that there is a daily market complex situated opposite to Periyar Thidal, Gobichettipalayam belonging to the respondent Municipality. This market complex has many small Shops measuring about 10ft.*15ft. The petitioners have been running small scale business in these Shops for quite a long time. According to the petitioners, the respondent Municipality renewed the lease period for the petitioners during the year 2016, 2017 and 2018, as the case may be, for a further period of 9 years. The Shops that were allotted to the petitioners and the period for which the lease was renewed is explained by way of a Tabular Column is hereunder:

(3.) During the pandemic period, the respondent Municipality issued Show Cause Notice to all the petitioners and other Shop keepers during September 2020, calling upon them to attend a meeting with the respondent. In the said Notice, it was informed to the petitioners and other shop keepers that they have been called for the meeting in order to discuss about their vacating and handing over the Shops to the Municipality.