M. RAMASAMY, MANAGING DIRECTOR, MARIS THEATRE (PVT.) LTD., TIRUCHIRAPPALLI Vs. THE COMMISSIONER, TIRUCHI MUNICIPALITY, (NOW TIRUCHI CORPORATION), TIRUCHIRAPALLI

JUDGEMENT

(1.) THESE Writ Appeals have been filed against the order of the learned Judge dated 19.02.1997 made in W.P.Nos.6113 to 6115 and 6259 to 6262 of 1991.

(2.) THE appellant, challenging the impugned proceedings of the respondent which are show cause notices issued to the appellant calling upon them to remove the encroachments made in the public property, filed the writ petitions. The writ petitions were dismissed by the learned Judge on the ground that the impugned proceedings in the said writ petitions are only show cause notices calling upon the appellant herein to remove the encroachments and that when that be so, it is open to the appellant herein to submit his explanation to the concerned authority, and it is for the authority to consider the explanation of the appellant herein and pass final orders. As against the said orders of the learned Judge, these writ appeals have been filed.