(1.) HEARD both sides.
(2.) ACCORDING to the petitioner, the respondent had called for tender cum auction for seven shops in the respondent Panchayat Union Complex in the year 2004 for a period of one year i.e. 01.02.2004 to 31.01.2005 and he had participated in the auction. He is the highest bidder for shop Nos. 6 and 7 and accordingly, deposited the amount as directed by the respondent. He is running a Tea Stall in the said shops from the date of his lease by paying the rental amount without any default.
(3.) THE Learned counsel for the petitioner contends that the Tamil Nadu Government issued G.O. Ms.No.92, Municipal Administration and Water Supply Department, dated 03.07.2007 with a view to resolve the administrative delays, avoid expenses, the pending litigations and with a view to bring about uniformity in lease conditions. The said Government Order is applicable to the Local Bodies in the State. The said Government Order was passed at the instigation of the Merchants' Association, with a view to regularize the lease period in favour of the existing lessees for next 9 years after enhancing 15% of the existing lease amount and after the period of 9 years, subject to certain conditions.