S. JEYAMALAR Vs. THE COMMISSIONER

JUDGEMENT

(1.) Challenging the tender notification issued by the respondent municipality calling for tender cum auction of the shops belonging to the respondent municipality, the present writ petitions have been filed.

(2.) Since the issue involved in all the writ petitions are one and the same, they are taken up together and disposed of by this common order.

(3.) The grievance of the petitioners in all these writ petitions is that they are licencees in respect of shops owned by the respondent municipality. Earlier, licence was granted to the petitioners in the year 1991 and they are continuously in possession and enjoyment of the shops and they are also paying rent regularly which has been revised from time to time. Recently, on 15.05.2017, the respondent municipality has also revised the rent with effect from 01.04.2016.