N KANNAN Vs. DISTRICT COLLECTOR DHARMAPUPRI DISTRICT

JUDGEMENT

(1.) BY consent of the learned counsel appearing for the parties, the Writ Petitions themselves are taken up for disposal.

(2.) WHAT is challenged in these writ petitions filed by the respective petitioners, is the auction notice issued by the second respondent in proceedings in Na.Ka.No.1308/10/A2, dated 8.7.2011, seeking to quash the same insofar as the auction of the petitioners' shop Nos.1 (in W.P.No.16812 of 2011) and 3 (in W.P.No.16731 of 2011) are concerned, situated in Harur Panchayat Union Building, Harur and the petitioners sought for a consequential direction to direct the respondents to renew the lease of the said shops for a further period of three years as per G.O.Ms.No.92, Municipal Administration and Water Supply Department, dated 3.7.2007 in pursuance of the petitioners' representations dated 16.5.2011 (in W.P.No.16812 of 2011) and dated 20.5.2011 (in W.P.No.16731 of 2011).

(3.) THE petitioners have been carrying on the business in the said shops for the past 7 years and 5 years respectively and they have another two years and four years as per the abovesaid G.O. to renew the leases for two years and four years respectively at the enhanced rent of 15% over the present rent. THE petitioners have got another nine years' period to renew the leases as per Clause 3 of the abovesaid G.O. on the expiry of nine complete years.