P.THANGAVEL Vs. TIRUNELVELI CORPORATION

JUDGEMENT

(1.) Heard Mr.T.Lajapathi Roy, learned counsel appearing for the petitioner, Mr.Aairam K Selvakumar, learned Additional Government Pleader appearing for the first and the second respondents and Mr.A.K.Baskara Pandian, learned Special Government Pleader appearing for the third respondent.

(2.) By consent on either side, these writ petitions are taken up for disposal.

(3.) These writ petitions have been filed by the Licensees/ erstwhile licensees of shop constructed by the Tirunelveli City Municipal Corporation in the old bus stand block, as a part of implementation of smart city project. Plans have been made to demolish the old bus stand and construct a new bus stand. When such decision is taken, notices were issued to the licensees many of whom were occupying the premises beyond the period of licence. The licensees/erstwhile licensees were directed to vacate and hand over the vacant possession of the premises. They failed to do so and challenged the same by way of writ petition in W.P. (MD).No.17645 of 2019 etc, batch. All those writ petitions were disposed of by a common order, dated 26.08.2019 granting four weeks time to vacate the shops, from the date of receipt of a copy of the order.