SURESH Vs. COMMISSIONER TINDIVANAM MUNICIPALITY

JUDGEMENT

(1.) Several purported anomalies were sought to be indicated on behalf of the petitioner in respect of the steps taken by the Tindivanam Municipality to invite bids for collecting licence fees on its behalf in certain cases.

(2.) It was perceived by this court, while passing the order dated August 16, 2021, that the licence fees had not been indicated and, as such, the exercise of identifying highest bidders may have been meaningless. However, the counter-affidavit filed by the Commissioner of Tindivanam Municipality deals with all aspects of the matter and relies on the schedule of rates published in a booklet issued in such regard for collecting licence fees from the relevant persons.

(3.) It is evident from the affidavit and the documents appended thereto that, broadly speaking, there are five categories of shops or public utilities that require licence fees to be paid: by buses for using the bus stand; by slaughterhouses; for availing pay and use toilets; for having shops in the OPR Park; and, for having shops in the Chairman Vaithiyalingam Vegetable Market.