K BASKARAN Vs. COMM OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) Heard Mrs.S.Hemalatha, learned counsel for the petitioners, Mr.B.Anand, learned Government Advocate appearing for the respondents 1 & 2 and Mr.A.S.Thambuswamy, learned Standing Counsel appearing for the 3rd respondent.

(2.) The lessees under the 3rd respondent Municipality have filed these Writ Petitions assailing the revision of licence fee on the grounds that there is no transparency in the action of the 3rd respondent and it was fixed in an arbitrary manner even without issuing notice to the petitioners.

(3.) According to the petitioners, they became the licensees under the 3rd respondent in the year 2009. The lease period commenced on 01.04.2009 and ended on 31.02012. As per the G.O.Ms.No.92, Municipal Administration and Water Supply Department, dated 007.2007, the lease was periodically renewed till 31.02018.