M K M GEEYAVUDEEN Vs. COMMISSIONER PUDUKOTTAI

JUDGEMENT

(1.) ALL these writ petitions have been filed by the lessees of various shops owned by the Pudukkottai Municipality, challenging indi"vidual communications issued to the petition"ers enhancing the monthly rent for the shops, for the purpose of grant of renewal of the leases for a period of 3 years from 1.4.2007.

(2.) HEARD Mr. R.P. Ramachandran, learned counsel for the petitioners in all these writ peti"tions and Mr. P. Srinivas, learned Standing counsel for the respondent.

(3.) A perusal of the impugned notices shows two things namely- (a) that the existing rent has been enhanced manifold; and (b) that the enhancement has not been made in an uniform pattern for all the shops.