R ESWARI Vs. COMMISSIONER

JUDGEMENT

(1.) PETITION filed for issuance of Writ of Certiorarified Mandamus to quash the order of the Second Respondent in NaKa. No. Nil/Thee. Va./06 dated 17.3.2006.

(2.) CASE of the Petitioner is that she is an handicapped unemployed woman and with permission she had put up a petty shop within the premises of Usilampatti Government Hospital. The Third Respondent has granted no objection to the Petitioner by the proceedings Naka. No. 2879/93/B6 dated 9.12.1993. The Petitioner is said to have put up a bunk shop and running a tea stall and she is stated to be paying a sum of Rs. 480 per annum towards the rent. The annual rent was periodically increased and now the Petitioner is paying Rs. 1,800 per annum.

(3.) ON behalf of the Respondents, learned Government Advocate sought time for making his submissions. Learned Counsel for the Petitioner has insisted to pass the order stating that today 28.3.2006 is the last date stipulated for vacating.