K. RADHALAKSHMI Vs. TRANSPORT COMMISSIONER

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari to quash the order passed by the respondents 1 and 2 in refusing to renew the Licence No.8/Mdu/N/2005 of the petitioner.

(2.) MR .K.Radhamanalan - the third respondent, is the owner of the premises bearing Shop No.II in Door No.2/388, K.K.Complex, New Natham Main Road, Madurai. The third respondent leased out the property to the petitioner to carry out the commercial activities including running of a driving school at a monthly rent of Rs.600.00 (Rupees Six Hundred only). The petitioner also paid the advance of Rs.1,00,000.00 (Rupees One Lakh only).

(3.) THE petitioner, on expiry of the licence, applied for its renewal. The renewal has been declined in view of the objection by the third respondent.