SIVAGANGAI MUNICIPALITY, REP. BY ITS PRESIDENT, SIVAGANGAI MUNICIPALITY, SIVAGANGAI, SIVAGANGAI MUNICIPALITY, REP. BY ITS COMMISSIONER, SIVAGANGAI MUNICIPALITY, SIVAGANGAI Vs. C. MEENAKSHISUNDARAM AND ANOTHER

JUDGEMENT

(1.) BY consent of both sides, both the Civil Revision Petitions are taken up for final disposal. C.R.P. (PD) (MD) No. 2479 of 2008 is filed under Article 227 of Constitution of India, challenging the order made in I.A. No. 963 of 2008 in O.S. No. 170 of 2008 on the file of the District Munsif Court, Sivagangai, by order dated 26.11.2008.

(2.) I .A. No. 963 of 2008 in O.S. No. 170 of 2008 is filed seeking interim injunction restraining the petitioners herein from preventing or cancelling the collection of licence amount from the daily market, 61 stalls and 10 shops for the year 2008 -2009, till the disposal of the original Suit. Prayer in O.S. No. 170 of 2008 is for temporary injunction restraining the petitioners herein from cancelling the licence and not to prevent the peaceful collection of licence fee from the daily market, 61 stalls and 10 shops.

(3.) IN I.A. No. 965 of 2008 in O.S. No. 171 of 2008 the respondent prayed for an ad interim injunction restraining the Petitioners herein from preventing or cancelling the collection of licence amount from the weekly market for the year 2008 -2009, till the disposal of the Suit. Prayer in O.S. No. 171 of 2008 is for temporary injunction preventing the petitioners herein from cancelling the agreement granting licence till 31.3.2009 and not to prevent the respondent from collecting the fee as per the agreement.