G ANBU MURUGAN Vs. COMMISSIONER

JUDGEMENT

(1.) IN this batch of writ petitions, the petitioners are the allottees of the shop keepers and being the highest bidders in a public auction conducted by the respondents - Trichirappalli City Municipal Corporation, they were given the allotment of the shops. The shops were constructed in the complex known as Chathiram Bus Stand Water Tank. The rental were fixed in respect of the allotment and the petitioners were given specific shops in their favour and they were also handed over the possession of the said shops. Thereafter, the petitioners sent a representation collectively after handing over the shops in favour of the petitioners.

(2.) ON finding that the petitioners - shop keepers were not paying the deposit of twelve months' rental amount, the deposit made by them were forfeited, vide notice dated 29.12.2011. Subsequently, all the shop keepers who were similarly placed, joined together numbering 30, sent a common representation to the Commissioner for Municipal Administration and the Commissioner for Tiruchirappalli City Municipal Corporation.

(3.) IN the light of the above, considering that the shops were allotted on the basis of assurances, they requested the Commissioner and others to convene a meeting of both parties to arrive at a workable solution and if they would go to the Court, they would be loosing the amount and the Corporation was requested to that extent.