M. THILLAI ARUNACHALAM Vs. MADURAI CORPORATION

JUDGEMENT

(1.) Since the issues involved in these writ petitions are one and the same, these writ petitions are taken up together and disposed by a common order.

(2.) According to the petitioners, they are all lessees under the respondent Corporation for various shops within the city of Madurai for the past 9 years. As per G.O.(Ms)No.92, Municipal Administration and Water Supply (MA4) Department, dated 03.07.2007, they are entitled to renew the lease on payment of the enhanced amount fixed by the respondent Corporation. Now, the respondent Corporation has revised lease amount exorbitantly, and directed the petitioners to pay the revised lease amount. In the above circumstances, these writ petitions have been filed.

(3.) The learned counsel appearing for the petitioners submitted that the revised lease amount is highly exorbitant and already they have made objections to the respondent Corporation to revise the rent. But the Corporation without revising the rent directed the petitioners to pay the enhanced rent fixed by them.