M PALANISAMY Vs. SRIRAMAPURAM TOWN PANCHAYAT

JUDGEMENT

(1.) THE Judgment of the Court was delivered by We do not find any error in the order of learned single Judge who dismissed the appellants" writ petition on the ground that they derive no right from the Government Order in G.O.Ms.No.285, Municipal Administration and Water Supply Department, dated 29.4.1985, to claim a right to remain in the Municipal premises in perpetuity, subject to their paying a higher rent, higher by 15% over the pre-existing levels, once in three years.

(2.) G.O.Ms.No.285 was issued after considering the petitions from shall-holders in various Municipalities. The Government decided that those stall-holders would be allowed to continue in the premises for one more year from 1.4.1985 to 31.3.1986, subject to their agreeing to pay 15% increase in rent. The Government further directed that, "the Municipal Councils resort to public auction of the lease once in every three years and that the system of public auction of the municipal properties mentioned above shall be implemented from 1.4.1986. A successful bidder shall not be allowed to take part in the public auction, at the most, for more than two times."

(3.) WE find no substance in the appeals and the same are dismissed. No costs. Consequently, C.M.P.Nos.16265 and 16266 of 1998 are also dismissed.