K.V.MUNUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ has been filed challenging the order of the 4th respondent dated 15.05.2013, whereby, the petitioner was directed to vacate the shop situated Regional Transport Office, Coimbatore, Office complex.

(2.) According to the petitioner, he has been granted licence by the 4th respondent, vide order dated 20.07.2001, for running a Xerox Shop at the rent of Rs.1,170/-. After expiry of the lease period, the lease was renewed on 01.07.2004. As such he has been in possession and enjoyment of the property and he has been paying the rent regularly. Since the renewal application of the petitioner was not considered, the petitioner filed W.P.No.25333 of 2007 and the Writ Petition was disposed of, directing the 4th respondent to consider the representation of the petitioner.

(3.) Pursuant thereto, when the proposal was under consideration by the 1st respondent, the 4th respondent has issued the impugned order.