S SEKAR Vs. DIRECTOR TOWN PANCHAYATS, KURALAGAM

JUDGEMENT

(1.) These writ appeals have been preferred by the writ petitioners, who were unsuccessful before the learned Single Judge.

(2.) Heard Mr.A.E. Ravichandran, learned counsel for the appellants and Mr.S.T. Murthi, learned Additional Advocate General, assisted by Mr.R. Udhayakumar, learned Additional Government Pleader for the respondents.

(3.) It is the case of the appellants/petitioners that they are licencees/lessees under the 3rd respondent Town Panchayat in respect of the land belonging to the Panchayat, wherein they have put up superstructures and doing business for so many years. While things stand so, on 22.07.2015, the impugned notices were issued calling upon the appellants/petitioners to vacate the shops stating that the land under their occupation is required for upgradation of Thirukkovilur bus-stand. Challenging the said notices, they approached this Court by filing writ petitions in W.P. Nos.25228 of 2015 etc batch and the said writ petitions came to be dismissed by order dated 18.04.2018. As against the same, the present writ appeals have been preferred and interim orders have been obtained.