RANJEET KUMAR Vs. REVENUE OFFICER AND OTHERS

JUDGEMENT

(1.) The prayer in W.P.No.19332 of 2017 is to quash the notice issued by the third respondent dated 21.07.2017 under Section 379 (A) of the Chennai City Municipal Corporation Act, and for a direction to the respondent to open the seal put by the respondent on 22.07.2017 at No.19, Dr. Radha Krishnan Salai, Vivekananda Nagar, Chennai - 118.

(2.) W.P.No.19333 of 2007 has been filed for issuance of Writ of Mandamus, directing the respondents to renew the license of the petitioner to run the plastic manufacturing factory in the premises bearing No.19, Dr. Radha Krishnan Salai, Vivekananda Nagar, Chennai - 118.

(3.) The case of the petitioner is that he was engaged in the business of trading plastic bags since 1990 and in the year 2010, he decided to establish a manufacturing unit of plastic bags. He rented the premises of the fourth respondent situated at No.19, Dr. Radha Krishnan Salai, Vivekananda Nagar, Chennai - 118 on a monthly rent of Rs. 18,000/-. The rent was subsequently increased to Rs. 20,000/-. The petitioner claims that he had obtained necessary license from the respondent-Corporation and also registered his business with Tamil Nadu Department of Industries and Commerce and he is paying professional tax to the Corporation of Chennai.