CUDDALORE BUS STAND AND LAWRENCE ROAD SHOP TRADERS WELFARE SANGAM Vs. SECRETARY TO GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The first writ petition was filed by Cuddalore Bus Stand and Lawrence Road Shop Traders Welfare Sangam, represented by its President. It is claimed that it was a registered association with Registration No. 2 of 2009. The original prayer in the first writ petition is to challenge the notice cum intimation order of the third Respondent Cuddalore Municipality, dated 4.8.2009 and after setting aside the same, seeks for a direction to the Respondents to reallot the shops to the Petitioners as per the resolution of the Municipality No. 192, dated 30.3.2007 as well as the Government Orders in G.O.(2D) No. 147, MA&WS Department, dated 30.12.2000 and G.O. Ms. No. 92, MA&WS Department, dated 3.7.2007. Subsequently, the Petitioner had moved an application in M.P. No. 3 of 2009 seeking for amendment of the prayer which was also ordered by this Court on 18.11.2009.

(2.) By the amended prayer, the Petitioner seeks to set aside the order, dated 1.9.2008 which culminated into a notice dated 4.8.2009 and after setting aside the same, seeks for a direction to reallot the shops as per the resolution No. 192, dated 30.03.2007 as well as two Government Orders as referred to above and also G.O. Ms. No. 150, MA&WS Department, dated 06.09.2007.

(3.) While the first writ petition was pending, individual shop keepers numbering 40 persons have filed the second writ petition in W.P. No. 19755 of 2009 with same prayer as well as by a similar amendment made subsequently.