P. GANAPATHY AND ORS. Vs. MR. C. VIJAYARAJKUMAR

JUDGEMENT

(1.) The petitioners have filed these Contempt Petitions to punish the respondent for disobeying the order of this Court, dated 22.02.2018 in W.M.P.No.4744 of 2018 in W.P.No.3866 of 2018, 22.02.2018 in W.M.P.No.4745 of 2018 in W.P.No.3867 of 2018 and 16.02.2018 in W.M.P.No.4280 of 2018 in W.P.No.3505 of 2018.

(2.) According to the petitioners, they were allotted shops in Anna Fruit Market in Koyambedu and they have been enjoying the platforms constructed in front of their shops. Apprehending that the respondent would evict them, the writ petitions have been filed and on 22.02.2018 and 16.02.2018, an order of status quo were granted, however, on 01.03.2018, they were evicted by the respondent with the help of henchmen.

(3.) In the common counter filed by the respondent, while denying the allegations, it is stated that the petitioners are the owners of the shops constructed in Anna Fruit Market and the platform shops are not connected with the shops sold to the petitioners. The platforms were constructed by CMDA in the vacant place within the Market Complex in order to accommodate the semi wholesale traders, who were vacated from the George Town Area. All the shops were allotted to the semi wholesale traders in the draw of lot conducted on 20.11.1998 and challenging the allotment, Chennai Kani Vagai Vannipathu Siru Vyabarigal Podu Nala Sangam, filed W.P.No.18027 of 1998, the same was dismissed on 08.04.1999. Another batch of writ petitions were filed in W.P.Nos. 3943 of 2001 and 3944 of 2001 by the Chennai Fruits Commission Agents Association and they were dismissed on 19.08.2008. Thereafter, one K. Ramalingam, filed W.P.No.28521 of 2011, which was dismissed on 28.07.2015.