S.KARIKALAN Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioners assail an order dtd. 26/10/2021, by licence to collect fees from the users of the Madurai and Trichy bu at New Bus Stand, Thanjavur, were cancelled.

(2.) The petitioners state that they were the successful bi auction in respect of a licence to collect fees from the users of t Madurai and Trichy bus stay at New Bus Stand, Thanjavur. Pursuant thereto, it is stated that the petitioner in W.P.(MD)No.19834 of 20 a sum of Rs.10,82,500.00 and the petitioner in W.P.(MD)No.19835 of 2 paid a sum of Rs.24,35,400.00 respectively towards licence fees for first year. The petitioners state that such licence is for a period years extending from 1/4/2021 to 31/3/2024. Thereafter, the petitioners were informed that they had collected excess fees. Acco to the petitioners, they have not collected fees in excess of the p fees. However, they made a request to the Corporation to enhance th fee.

(3.) The petitioner in W.P.(MD)No.19834 of 2021 assails t impugned order on the ground that principles of natural justice wer violated. He was not provided a show cause notice. In addition, he not provided with copies of any of the documents that are cited in impugned order. As regards W.P.(MD)No.19835 of 20201, it is contended that a notice dtd. 22/10/2021 was issued. However, it is stated that such notice provided the petitioner only 24 hours time respond and the said notice indicated that the conclusion was predetermined.