S DHARMALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioners are licensees with respect to the shops located at Ghani Market, which are owned by the second respondent-Municipality.

(2.) The second respondent-Municipality by resolution bearing No. 608, dated 14-2- 2002 increased the licence fee as follows :

(3.) The resolution of the second respondent-Municipality dated 14-2-2002 also provides to evict the petitioners from the respective shops if they refuse or fail to pay the enhanced licence fee/lease amount.