R MOHAN BHAIYA Vs. COMMISSIONER OF POLICE COIMBATORE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, as well as the learned counsels appearing on behalf of the respondents.

(2.) IT has been stated that the petitioner had entered into a lease agreement with the second respondent, in respect of Shop No.58, Azad Road, R.S.Puram, Coimbatore. He had applied for a licence for running a billiards club in the said premises. The first respondent had issued a licence, dated 13.9.2001, bearing licence No.T1/165/B-2/2001-2002. The said licence had been renewed, periodically.

(3.) THE first respondent had stated in the impugned proceedings, dated 30.1.2012, that the petitioner had not produced the `No Objection Certificate' from the owner of the building in question, the copy of the lease agreement between the petitioner and the second respondent and the receipt of the property tax paid by the owner of the building. THE first respondent had also stated that the licence of the petitioner cannot be renewed for the reason that the said licence had not been renewed, by the petitioner, from 1.4.2007, onwards.