S LINGAMOORTHY Vs. GOVERNMENT OF TAMILNADU, REPRESENTED BY ITS SECRETARY, MUNICIPAL ADMINISTRATION AND WATER SUPPLY DEPARTMENT

JUDGEMENT

(1.) Heard Mr.Subbiah, learned Senior Counsel appearing for the petitioners, Mr.V.Shanmuga Sundar, learned Special Government Pleader for the respondents 1 to 4 and Mr.V.Jayaprakash Narayanan, learned counsel appearing for the 5th respondent and perused the materials available on record.

(2.) These writ petitions have been filed challenging the notices issued by the Ranipet Municipality and revision of licence fee and consequently direct the respondents to renew the lease period and permit the petitioners to continue as lessees of their Shops situated Ranipet Municipal Limits, Vellore District.

(3.) It is the case of the petitioners that they are lessees of the shops situated at Ranipet Municipal Limits, Vellore District and they have been in occupation of the shops for several years on lease/rent. According to the petitioners, demanding of enhanced rent is arbitrary and licence fee could be increased by 15% as per G.O.Ms.No.92, Municipal Administration Department, dated 03.07.2007.