P NEELAKANDAN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner was allotted a shop on lease basis and also a public toilet, which came under the control of the respondent panchayat. The lessees/licensees are 13 in number and according to the petitioner, the respondent had renewed the period of licence/lease for everyone else except for the petitioner in respect of Shop No.14, which is a public toilet.

(2.) The petitioner was aggrieved by the letter of the respondent dated 31.3.2003, wherein he was asked to hand over the keys of the public toilet in the morning of 1.4.2003 and informing him that an employee of the respondent panchayat would from the morning of 1.4.2003 be assigned the duty of collecting the fees for use of the public toilet.

(3.) The grievance of the petitioner is that when the respondent has renewed the lease for everyone else, there was no justification for singling out the petitioner for such action. According to the petitioner,he had been in enjoyment of this benefit from 1991 and it appears that his lease/licence has been renewed periodically without interruption.