SWAPNA DAS Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) THESE three writ petitions involving the similar facts and laws seeking similar prayer were taken up for joint hearing for disposal by a common judgment and order. Accordingly, these writ petitions are being disposed of by this common judgment and order.

(2.) HEARD Mr. LR Das, learned counsel for the petitioners and Mr. K Baruah, learned counsel for the respondent No. 1 as well as Mr. ND Chullai, learned Sr. GA assisted by Mr. KP Bhattachrjee, learned GA appearing for the respondent No. 2. Also heard Mr. S. Sen, learned counsel for the respondent No. 3.

(3.) THE Municipal Board entered into an agreement with Smti. Swapna Das writ petitioner in WP(C) No. 200/2010 on 05.05.1993, husband of writ petitioner in WP(C) No. 201/2010 on 07.01.1991 and writ petitioner in WP(C) No. 202/2010 on 07.01.1991 respectively for allowing them to occupy the Stalls mentioned above with the terms and conditions mentioned in the said agreement itself. As the present writ petitions are to be decided taking into consideration of the terms and conditions of the said agreements dated 05.05.1993, 07.01.1991 and 07.01.1991 between the parties, it would be more beneficial to quote one of the agreements which are pari materia hereunder: -