COMMISSIONER Vs. RAJESWARI

JUDGEMENT

(1.) THE Chief Justice: heard the learned counsel for the parties.

(2.) WE have perused the impugned order of the learned single Judge dated 13. 07. 2004.

(3.) THE respondent herein filed the writ petition alleging that the building bearing Survey No. 501/1d situate in the Theni Bus Stand belongs to the Theni Allinagar Municipality. The writ petitioners husband Mr. A. Chakravarthy had taken the said building on lease from the municipality for the purpose of running a vegetarian restaurant. He entered into a lease agreement on 01. 10. 1986 with the Municipality and had also taken possession of the property, and was running a vegetarian restaurant called Kavitha Restaurant. The total extent of the area taken on lease is 1135 sq. ft.