ROYAL MADRAS YACHT CLUB, REP BY ITS HONORARY SECRETARY, ABDUL RAZAK OSMAN Vs. STATE OF TAMIL NADU, PUBLIFE INSURANCE CORPORATION WORKS (K) DEPARTMENT, REP BY SECRETARY TO GOVERNMENT CHENNAI

JUDGEMENT

(1.) This writ appeal has been filed against the impugned order of the learned single Judge dated 30.6.2005 passed in Writ Petition No. 8380 of 2005.

(2.) We have heard the learned counsel for the appellant and find no merit in this appeal.

(3.) The appellant is a Yacht Club which was given a lease for 25 years, on 28.11.1973. That 25 years period had expired on 16.7.1999, but the appellant has not yet vacated. The appellant has only applied for renewal of lease, but no such renewal has been granted. Hence the appellant has no right to remain in possession. Moreover, the issue involved in this case is covered by the decision of a Division Bench of this Court in K.M. Mohan v. The District Collector, Vellore ( Writ Appeal No.1172 of 2005 dated 29.7.2005).