P MUTHUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.P. No. 31177 of 2013 has been filed by way of public interest litigation seeking a direction to the respondents to bring the shops belonging to the third respondent-Municipality for fresh auction by taking into consideration of the representation made by the petitioner on 24.10.2013. W.P. Nos. 14372, 14373 and 14491 to 14494 of 2013 have been filed by the petitioners, who were the lessees of the shops belonging to the Municipality challenging the impugned resolution passed by the Chairman of the respondent-Municipality and the consequential auction notice issued by the Commissioner.

(2.) W.P. Nos. 7080 to 7084, 7595 to 7602 and 12535 to 12539 of 2013 have been filed by the petitioners challenging the rent fixed by the third respondent-Municipality.

(3.) W.P. Nos. 8594 to 8597 of 2013 have been filed to forbear the respondent-Municipality from evicting/cancelling the lease based on retrospective increase of rent.