T GURUSWAMY Vs. ASSISTANT HEALTH OFFICER I

JUDGEMENT

(1.) The two petitioners in W.P. No.5157 of 1997 have jointly prayed for the issue of a writ of certiorari calling for the records of the Asst. Health Officer, Zone-1 relating to his order dated 19.3.97 and quash the same.

(2.) In W.P. No.6212 of 1998, the petitioner, who is the petitioner in W.P. No.5347/99 and first petitioner in W.P. No.5157/97, has prayed for the issue of Writ of Declaration declaring that the petitioner's trade or business being carried on in premises at No.8, Solaiappan Street I Lane, Old Washermanpet, Madras 21, is lawful for the period from April 1998 to March 1999 in view of the deeming provisions of Section 365 Cl. (10) of The Madras City Municipal Act.

(3.) In W.P. No.5347 of 1999, the petitioner herein, who is also the first petitioner in W.P. No.5157/97 has prayed for the issue of Certiorarified Mandamus calling for the records pertaining to the communication No. R.D.C.L.B. No.6327/99 dated 19.3.1999 of the 3rd respondent and quash the same and direct the respondents to renew the licence for the period 1999 to 2000 after receiving the returned application form along with the D.D., and, thereafter, pass such further or other orders.