M SAMBATHKUMAR Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION EZHILAGAM

JUDGEMENT

(1.) The Appellants have preferred the instant intra-Court Writ Appeals as against the Common Order dated 27.08.2015 in W.P.Nos.15021, 15023, 15024 and 15025 of 2015.

(2.) According to the Learned Counsel for the Appellants, the Learned Single Judge ought not to have dismissed the Writ Petitions and in fact in terms of G.O.(S) No.92 dated 03.07.2007 issued by the Government of Tamil Nadu, initially a shop would be allotted by means of public auction for a period of three years and thereafter for every three years renewal rent was increased to 15%.

(3.) The Learned Counsel for the Appellants urges before this Court that 'Renewal Lease' can be effected initially for a period of nine years and that the premises has to be renewed in favour of the Lessee based on a 'Re-assessed value'.