KODAIKANAL VARTHAGARHAL SANGAM, (KODAIKANAL TRADERS SOCIETY) REP BY ITS SECRETARY Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The appellant Sangam is the Writ Petitioner in W.P(MD)No.1231 of 2010 and it made a challenge to the resolution dated 25.01.2010 passed by the Municipal Council, Represented by its Chairman, Kodaikanal Municipality, Kodaikanal, resolving to demolish the Municipal Complex situated in Anna Salai, Kodaikanal, where the members of the appellant Sangam are carrying on business and to quash the same and consequently, forbear the Kodaikanal Municipality from taking any steps to evict the members of the appellant Sangam from their respective shops.

(2.) The Writ Petition after contest, came to be dismissed vide impugned order dated 28.01.2011 and challenging the legality of the same, the present Writ Appeal has been filed and it was entertained and interim orders were granted.

(3.) The Writ Appeal was listed for hearing on 17.01.2018 and on that day, the learned counsel appearing for the appellant Sangam undertook to furnish a list of particulars containing names of their members, shop numbers along with Aadhar Cards in the form of additional affidavit with supporting documents. Accordingly, the following persons have filed the affidavits: