SORNAKALAI Vs. COMMISSIONER

JUDGEMENT

(1.) The writ petitions have been filed challenging the notices issued by the respondent directing the petitioners to pay the enhanced rent/licence fee.

(2.) Since the issue involved in these writ petitions is one and the same, these writ petitions are disposed of by a common order.

(3.) The grievance of the petitioners is that they are the lessees in respect of various shops belong to the respondent Municipality and they have been in possession and enjoyment of the same for a long number of years. Earlier, by the proceedings dated 04.10.2016, lease period has been extended for three years from 01.04.2016 to 31.02019. While renewing lease, the respondent has revised the lease amount as per G.O.Ms.No.92, Municipal Administration and Water Supply Department, dated 007.2007, and the petitioners were also agreed to pay the revised lease amount till date, they are continuously paying the revised lease amount. All of a sudden, now, the respondent Municipality has issued the impugned notices, once again revising the rent exorbitantly and directed the petitioners to pay the revised rent from 01.04.2017.