V. MAMMU Vs. EXCISE COMMISSIONER NANDAVANAM

JUDGEMENT

(1.) The petitioner is the co-owner of a commercial building. The building is taken on lease by the 4th respondent, for conducting a bar hotel. Ext.P1 is the lease agreement between the parties. It is dtd. 18/8/2017. As per Ext.P1, the term of lease is for five years from 1/8/2017.

(2.) On 8/10/2020, the 4th respondent issued Ext.P2 notice, terminating the lease with effect from 31/3/2021. As per Ext.P3 dtd. 23/11/2020, the petitioner accepted the termination. However, thereafter, the 4th respondent submitted an application for renewal of FL-3 licence for the premises with effect from 1/4/2021. In spite of the objections raised by the petitioner and the other co-owners, the authorities renewed the licence. Thereupon the petitioner approached this Court in W.P.(C) No.8701/2021. This Court as per Ext.P8 judgment dtd. 12/8/2021 directed the authorities to consider the objection. Pursuant thereto, Ext.P10 order dtd. 26/9/2021 has been issued rejecting the objection. The said order is under challenge in this writ petition.

(3.) Heard Sri. R.K. Muralidharan, learned counsel appearing on behalf of the petitioner, Sri. M.G. Karthikeyan, the learned counsel appearing on behalf of respondents 4 and 5 and Smt. K.M. Rashmi, the learned Government Pleader.