S. KANNAN Vs. COMMISSIONER, ARUPPUKOTTAI MUNICIPALIT

JUDGEMENT

(1.) Since the issue involved in these writ petitions is one and the same, these writ petitions are disposed of by way of passing a common order.

(2.) These writ petitions have been filed challenging the notice issued by the respondent Municipality, making an offer to the petitioners for renewal of licence, after expiry of nine years licence period.

(3.) According to the petitioners, they are all the lessees of various shops located in old bus stand of respondent Municipality for the past 9 years and they are paying licence fee regularly. Now, after the expiry of nine years period, the respondent Municipality, has arbitrarily revised the licence fee and directed the petitioners to pay the revised licence fee. Challenging the same, these writ petitions have been filed.