PUNJAI PULIYAMPATTI MUNICIPALITY SHOPPING COMPLEX LESSEE WELFARE ASSOCIATION Vs. THE COMMISSIONER OF MUNICIPALITIES ADMINISTRATION AND ORS.

JUDGEMENT

(1.) The Appellant/Association has filed the present intra -Court Writ Appeal as against the order dated 18.02.2016 in W.P. No. 39436 of 2015 passed by the Learned Single Judge.

(2.) The Learned Single Judge, while passing the impugned order on 18.02.2016 in W.P. No. 39436 of 2015 (filed by the Appellant/ Petitioner/Association) at paragraph 13 had observed the following:

(3.) The Learned Counsel for the Appellant/Welfare Association submits that the order of the Learned Single Judge in dismissing the Writ Petition is against all cannons of law and violative of well settled principles and therefore, liable to be quashed in the eye of Law.