- (1.)THESE Writ Petitions have been filed challenging the correctness of the Notices issued by the Respondent/Commissioner, Corporation of Madurai, in and by which the Respondent -Corporation has directed all the petitioners/ Licensees to pay Non -refundable Deposit within seven days from the date of receipt of Notices, failing which, licence of the Petitioners to run Shops in the places of the Corporation would be cancelled.
(2.)AS the issue raised in all the Writ Petitions is similar, all the Writ Petitions are heard together and disposed of by a common Order.
Record of proceedings shows that when the present batch of Writ Petitions came up for admission on 26.08.2013, this Court has granted Interim Stay of the impugned Notices and the said Interim Order came to be made absolute till the disposal of these Writ Petitions, by Order dated 30.07.2013.

(3.)THE Petitioners in all these Writ Petitions are Lessees/Licensees under the Respondent -Corporation in respect of the Shops run by them in the places belonging to the Respondent -Corporation and they have been allotted respective Assessment Numbers for the Shops occupied by them. The petitioners/Licensees claiming that they are in continuous possession of the shops in the Municipal place for long time and in some cases it is more than two decades, they further submitted that the impugned Notices issued by the Respondent -Corporation calling upon them to deposit Non -refundable Deposit to continue their business are not in consonance with the provisions of the Madurai City Municipal Corporation Act, 1971 (hereinafter referred to as Act).