C. HARIDOSS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) Mr.R.Vijayakumar, learned Additional Government Pleader accepts notice on behalf of the 1 st respondent and Mr.M.Ganesan, learned Standing counsel accepts notice on behalf of respondents 2 to 4.

(3.) The petitioner would state that the premises bearing Door No.1/30, Chettiyar Agaram Main Road, which is also having a Unit of M/s.Sridevi Karumariyamman Fish Market, originally belonged to one P.Amarnath, who let out the said property in favour of the petitioner and three others by way of a Rental Agreement dated 30.08.2019 for the period from 30.08.2019 to 30.07.2020 and from the avernments it is not clear as to whether the said Lease Deed/Rental Agreement has been registered or not? The petitioner further states that license was obtained on 15.07.2019 from the Revenue Department of Greater Chennai Corporation for 300 sq.ft., of the land in the said premises and the petitioner had also obtained Sanitary, Fire License etc., and carrying on the trade of selling fish.