PALLAVARAM RAILWAY STATION ROAD NADAIPATHAI AND SIRU VYAPARIGAL SANGAM Vs. COMMISSIONER PALLAVARAM MUNICIPALITY

JUDGEMENT

(1.) THE writ petition has been filed by the petitioner calling for the records of the respondent relating to his proceedings Na.Ka.No.7819/09/A3 dated 28.01.2011 and Na.Ka.No.7819/01/A1 dated 16.03.2011 and quash the same and further direct the respondent to determine the daily rent for the shops occupied by the members of the petitioner's association at Railway Station Road, Pallavaram, as per the order of this Court in W.P.No.11276 of 2002 dated 15.11.2010.

(2.) HEARD Mr.J.Saravana Vel, learned counsel for the petitioner and Mr.S.Shivashanmugam, learned Government Advocate for the respondent.

(3.) AFTER notice, the respondent produce a copy of the proceedings dated 28.03.2011 in Na.Ka.No.7819/2001/A1, based on which the amount that has been determined and claimed has been explained. Though it has not been specifically stated that it is a show cause notice, on instructions, the learned counsel for the respondent submitted that earlier notices dated 28.01.2011, 16.03.2011 shall be read along with the present notice dated 28.03.2011 as show cause notice and the petitioner should give a reply to the same within a time frame and authorities will take final decision and pass appropriate orders on merits as directed by this Court.