T MARUTHACHALAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr. K. Selvaraj the learned counsel appearing for the petitioner and Mr. V. Manoharan the learned Government Advocate appearing for the first respondent and Mr. V. Subbarayan the learned counsel appearing for the second respondent.

(2.) IT is submitted by the learned counsel appearing for the petitioner that in view of G. O. Ms. No. 92, dated 3. 7. 2007, issued by the Municipal Administration and Water Supply Department, the petitioner becomes eligible for renewal of lease in respect of the shop, situate at No. 7, Anna Daily Market, Annagi Rao Road, Mettupalayam. The learned counsel submits that it would suffice if the petitioner is permitted to make a representation to the second respondent to consider the request of the petitioner for renewal of lease with regard to the said shop.

(3.) IT is submitted by the learned counsel appearing for the second respondent that as and when the petitioner submits a representation, the same would be considered and appropriate orders would be passed in accordance with law.