A. GOMATHI Vs. ASSISTANT COMMISSIONER/EXECUTIVE OFFICER

JUDGEMENT

(1.) AS the issues involved in all the Writ Petitions are common, with a challenge to the very same Impugned Orders against the sole respondent, they have been taken up together and dealt with, by a Common Order.

(2.) CHALLENGE in these Writ Petitions is to the order, dated 22.03.2012, passed under Section 34 -A of 22/59, r/w G.O. Ms.No.456, Tamil Development, Hindu Religious and Charitable Endowment, News, dated 09.11.2007, issued by the respondent herein, fixing the fair rent.

(3.) IN the meanwhile, the Sangam had filed a suit, in O.S. No.686 of 1970, on the file of the District Munsif Court, Madurai, seeking a decree of permanent injunction against the Madurai Municipality and the respondent herein, from, in any way, interfering with their peaceful possession of the shops in question. The said suit was dismissed, on 13.09.1971. Aggrieved over the same, an appeal, in A.S. No.90 of 1972 was filed, on the file of the Subordinate Court, Maudai and the same was dismissed. Challenging the same, S.A. No.1166 of 1975 was filed and the same was also dismissed, by a Judgment and Decree, dated 10.01.1978. While so, in the month of January 1978, a fire accident took place, due to which, the entire superstructure of the market was destroyed. Because of the same, the members of the Sangam were put to heavy loss.