C.D.SARAVANA KUMAR Vs. STATE AND OTHER

JUDGEMENT

(1.) These Writ Petitions have been filed to quash the impugned notice issued by the respondent - Executive Officer and to renew their lease.

(2.) According to the petitioners, they are lessees under the tenancy of the respondent-Town Panchayat. After expiry of tenure of lease period, they want to continue the lease for a further period of three years in accordance with G.O.Ms.No.92, Municipal Administration and Water Supply Department dated 03.07.2007. However, the respondents have been taking steps to conduct auction without renewing the lease. Hence, these Writ Petitions have been filed.

(3.) The issue involved in the case is no longer res integra. This court, in the following decisions has consistently taken the view that the licensees of the Panchayat / Municipal Shops have no vested right to seek renewal of licence in perpetuity and the shops/buildings of the Local Bodies to be put in public auction with an object to augment more Revenue and also to provide opportunity to the general public to participate in the auction.