D.SRINIVASAN Vs. COMMISSIONER

JUDGEMENT

(1.) This matter is taken up for hearing through Video-Conferencing mode.

(2.) Mr.Karthikeyan, learned Special Government Pleader takes notice for the 1st respondent. Mr.R.Bharanidaran, learned counsel takes notice for the respondents 2 & 3. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.

(3.) The writ petition is filed seeking for a Writ of Mandamus to direct the respondents to grant the extension of the period of lease tenure by 8 months from the date of reopening of the temple for public worship or in alternative, to refund 1/3rd of the lease premium paid by the petitioners.