V. MUTHUPALANI Vs. COMMISSIONER, EDAPADI MUNICIPALITY

JUDGEMENT

(1.) This writ petition has been filed challenging the notice dated 27.2.2018 issued by the respondent in Na.Ka.No.313/2018/B4 and consequently to direct the respondent not to evict the petitioner from Shop No.19, Bus Stand, Edapadi Municipality, without following the due process of law.

(2.) According to the petitioner, he is running a Finance in shop No.19, situated inside the Edapadi Bus Stand since 01.07.2009. After expiry of the licence period, it was extended till 30.6.2016. The further case of the petitioner is that he has also accepted the revision of enhanced rent fixed in the year 2016 and that as per G.O.Ms.No.92, the lease was extended till 30.6.2019. So the respondent has not authority to issue the impugned notice.

(3.) Perusal of the letter of the respondent dated 24.6.2016 annexed in the typed set reveals, the shop was transferred in the name of the petitioner only on 30.10.2014 and the rent was revised after expiry of 9 years, however no materials have been produced by the petitioner to establish extension of lease till June 2019.