R.RAMARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These writ appeals are directed against the order, dtd. 4/6/2018, passed in W.P.(MD) Nos.3719, 3720, 3721 and 3722 of 2018.

(2.) These four writ petitions were heard together as a batch of cases as the issue involved in all the cases were identical, inasmuch as the appellants / writ petitioners were licensees under the respondent - Temple carrying on business in a property owned by the Temple.

(3.) The respondent - Temple issued notices for eviction, which were challenged in the writ petitions and the same were dismissed by the common order.