SALEEM DURANI Vs. COMMISSIONER & ESTATE OFFICER

JUDGEMENT

(1.) The Revision Petitioner challenges the judgment and decree in CMA.No. 8 of 2019 on the file of the learned District Judge Mayiladuthurai, confirming the order of the Commissioner and Estate Officer, Mayiladuthurai Municipality dtd. 27/8/2019.

(2.) The crux of the issue is the proceedings initiated by the Municipality under the Tamil Nadu Public Premises (Eviction of Unauthorised Occupant) Act,1975. It is the contention of the revision petitioner that the very invocation of the provisions of the Tamil Nadu Public Premises (Eviction of Unauthorised Occupant) Act, 1975, is wholly unsustainable and consequently, the impugned proceedings issued by the Municipality is vitiated and liable to be set aside.

(3.) I have heard Mr.A.Muthukumar, learned counsel for the revision petitioner and Mr.P.Srinivas, learned Standing Counsel for the respondent Municipality.