B BALATHAMBURAJ Vs. COMMISSIONER MADURAI CORPORATION

JUDGEMENT

(1.) The petitioners in all these writ petitions were allotted either vacant space or shops in the Mattuthavani Bus Stand owned by the Corporation of Madurai. In the second week of June 2011, the petitioners were evicted. Therefore, praying for similar reliefs, but couched in different words, the petitioners have come up with the above writ petitions. I have heard Messers. M. Sureshkumar, B. Prasanna Vinoth K. Govindarajan, M.P. Dhamodaran, K.K. Kantian, K.K. Senthil and T.K. Balasubramanian learned counsel for the petitioners, Mr. K. Chellapandian, learned Additional Advocate General appearing on behalf of Mr. M. Ravishankar, counsel for Madurai Corporation, Mr. K.P. Krishnadoss, learned Government Advocate for the State and Mr. M. Alagudevan, learned Special Government Pleader for Commissioner of Police.

(2.) In order to cut short the narrative with regard to facts, the particulars regarding (i) the name (ii) the space allotted (iii) the nature of the space whether shop or otherwise (iv) the date of the auction (v) the deposit made (vi) the monthly rent and (vii) the date of handing over possession, in respect of each of these cases, are presented in a tabular form as follows:

(3.) It appears that Mattuthavani Bus Stand was developed by the Corporation of Madurai with a total of 188 shops. Apart from 188 shops, there were also rooms intended for use as dispensary, cloak room, rest room for traffic police etc. These rooms, were intended for public purposes and not intended to be let out for commercial purposes.