P ELANGOVAN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) The petitioner prays for issuance of a Writ in the nature to certiorari to quash the order Na. Ka. No. 210/2007 A2 dated 30.11.2007 imposing a precondition of deposit of 3 years rental of Rs. 1,88,960/- (Rupees one lakh eighty eight thousand nine hundred sixty only) in respect of Shop No. 1, New bus stand IDMST Scheme Chengam for renewal of Lease with consequential prayer to the respondents to strictly implement the G.O. Ms. No. 92 dated 3.7.2007 Municipal Administration and Water Supply department by renewing of lease of Shop No. 1, New bus stand IDMST Scheme Chengam and the vacant site situated in front of the Shop No. 1, New bus stand IDMST Scheme Chengam. It is the pleaded case of the petitioner that Selection Grade Town Panchayat had constructed 12 shops at new bus stand, Chengam to augment the revenue through collection of rent by leasing out these shops. The petitioner deposited a sum of Rs. 50,000/-(Rupees fifty lakhs only) for participating in the auction and participated in the auction where he was declared as successful bidder in respect of Shop No. 1, New bus Stand, Chengam.

(2.) The rent for the shop was fixed at Rs. 4,550/-(Rupees four thousand five hundred fifty only) per month, and lease was for three years.

(3.) It is the case of the petitioner that Government issued G.O. Ms. No. 92 (Municipal Administration and Water Supply Department) dated 3.7.2007 modifying the Government Order issued earlier in G.O. Ms. No. 147 M.W. (M) Water department dated 30.12.2000 and revised the conditions of lease as under: