M KRISHNASAMY Vs. COMMISSIONER, KARUR MUNICIPALITY, KARUR

JUDGEMENT

(1.) These writ appeals filed by the writ petitioners, are directed against the orders, dated 29.02018, passed in W.P(MD)Nos.1566, 1571 and 1584 of 2018.

(2.) The said writ petitions were filed by the appellants, challenging the order passed by the respondent municipality, dated 11.12017. By the said order, the respondent municipality, calculated the rent/licence fee payable by the appellants so as to be entitled for renewal of their licence for a further period of nine years.

(3.) The order, dated 11.12.2017, was passed by the respondent municipality in compliance with the direction issued by the Writ Court in W.P(MD)Nos.14216, 14230 and 13588 of 2017, which were disposed of by a common order, dated 21.09.2017, in a batch of cases in W.P(MD)Nos.14214 of 2017, etc. batch. The said writ petitions were filed by the appellants and others, challenging a notice issued by the respondent Municipality, dated 04.07.2017 and for a consequential direction to renew the lease of the shops, owned by the respondent municipality, in possession of the appellants and others. The direction issued in the said writ petitions was after taking note of the interim orders passed in those writ petitions directing the appellants and others to deposit 50% of the enhanced rent immediately and in such of those cases, where deposit was not made in terms of the interim order issued, the Court, while disposing of the writ petitions, finally granted one more opportunity to deposit 50% of the enhanced rent and on such deposit, directed the municipality authorities to scrutinise the documents, which may be produced by the appellants and upon considering their objections shall fix or refix the lease rent, in accordance with law, within a time frame.