C. JOSEPH VIJAY Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Since the issue raised in these writ petitions is one and the same, with the consent of the learned counsel appearing for the parties, all these writ petitions were heard together and are disposed of by this common order.

(2.) This batch of cases, insofar as the facts projected by the respective petitioners are concerned, are taken up in three separate categories. In the first two categories, two individuals filed the writ petitions and in the third category, a private limited hotel has filed some writ petitions.

(3.) W.P.No.1045 of 2022 :