GAUTHAM KUMAR SINGH Vs. COMMISSIONER

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel appearing for the Respondents No.1 to 3 and Respondent No.4.

(2.) According to the petitioner, he is the proprietor of an eatery 'Sri Dosai' located at door No.120, Mint Street, Kothaval Chavadi, Sowcarpet, Chennai-79. He is a tenant in respect of premises possessing a valid and subsisting licence as per Section 279 of Chennai City Municipal Corporation Act, 1919. The licence bearing code No.05-057-005722-2017-18 was issued by the First Respondent/Corporation of Chennai on 05.10.2017 to the petitioner for running an 'eatery'. The validity period of licence is up to 31.03.2018.

(3.) It comes to be known that the petitioner was served with a notice issued by the Assistant Revenue Officer/Second Respondent dated 22.11.2017, alleging that his tiffin stall in the aforesaid premises is contrary to the conditions of the licence issued under Section 279 of Chennai City Municipal Corporation Act, 1919.