B N SUDHAKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition under Art. 226 of the Constitution of India has been filed praying the Court to issue a writ of declaration declaring Ss. 2(g) 4, 5 and 18 of the Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975 (Act 1 of 1976) (hereinafter referred to as ?the Act?) ultra vires Art. S. 14 and 19(1)(g) of the Constitution of India.

(2.) EVEN at the outset, we may mention that no argument was advanced by the learned counsel for the petitioner on merits. Only arguments concerning vires of the sections mentioned above alone were addressed.

(3.) THE facts are not in dispute. We shall refer to the decisions cited by the learned counsel on both sides and find out the ratios laid down by the Supreme Court in those cases.