KOYAMBEDU PERIYAR COMPLEX VIABARIGAL DEIVEEGA PERAVAI PODUNALA SANGAM Vs. MEMBER SECRETARY CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner Association praying for a writ of Certiorari to call for the records relating to the proceedings No.K5/11828/98, dated 12.5.2000, 11.7.2000, 16.11.2000 and 23.1.2001, issued by the second respondent demanding the payment of rent due from the petitioner Association for the premises No.E-83 in the Koyambedu Wholesale Market Complex.

(2.) IT has been stated that the petitioner is a registered Association, registered in the year, 1998, with registration No.76/98. The members of the petitioner Association were carrying on their business in George Town Area in Kothawal Market Complex. They were given preference in allotment of their shops in the newly built Koyambedu Wholesale Market Complex. On the request of the petitioner Association, the first respondent had orally allotted a vacant shop with No.E-83 in the Koyambedu Wholesale Market Complex for carrying on the activities of the Association for having its office in the said shop, free of rent. This facility was extended to the Association, as it was carrying on the activities between the traders and the respondents.

(3.) IN the counter affidavit filed on behalf of the respondents, it has been stated that the writ petition filed by the petitioner Association is not maintainable as it is devoid of merits.