S. KANAGARAJ Vs. COMMISSIONER

JUDGEMENT

(1.) Heard Mrs.Nalini Chidambaram, learned Senior Counsel appearing for M/s.C.Uma, learned counsel for the petitioners and Mr.S.Saravanan, learned Standing Counsel appearing for the respondents and perused the materials available on record.

(2.) These writ petitions have been filed challenging the resolution of the Coimbatore Corporation and revision of licence fee and consequently direct the respondents to renew the lease period and permit the petitioners to continue as lessees of their Shops situated at ward No.72 in the Commercial Complex, Coimbatore.

(3.) It is the case of the petitioners that they are lessees of the shops situated at ward No.72 in the Commercial Complex, Coimbatore and they have been in occupation of the shops for several years on lease/rent. According to the petitioners, demanding of enhanced rent is arbitrary and licence fee could be increased by 15% as per G.O.Ms.No.92, Municipal Administration Department, dated 03.07.2007.