LATHA Vs. MAYOR

JUDGEMENT

(1.) As the issue involved in all the above Writ Petitions are one and the same, they are taken up together for disposal by a common order.

(2.) Facts leading to the filing of these Writ Petitions are enumerated thus:

(3.) The Commissioner, Vellore Municipal Corporation, Vellore has filed counter affidavit, wherein, it is stated as follows: