M KRISHNASAMY Vs. COMMISSIONER, KARUR MUNICIPALITY, KARUR

JUDGEMENT

(1.) The order dated 11.12.2017 issued by the respondent in respect of the implementation of the order of this Court dated 21.09.2017 in a batch of Writ Petitions is under challenge in this Writ Petition.

(2.) The order impugned dated 11.12.2017 states that as per the directions of this Court dated 21.09.2017, the report of the committee was obtained, which was enclosed along with the impugned order and accordingly, 50% of the enhanced amount is to be deposited within a period of 15 days from the date of the order, failing which the lease granted in favour of the writ petitioners will be revoked and further legal action will be taken in accordance with law. Accordingly, the statement of accounts and the demand are provided in the impugned order.

(3.) The learned counsel appearing on behalf of the writ petitioners, Shri S.Duraisamy, strenuously contended that the respondent has not followed the procedures contemplated. In fact, the committee report has not been obtained and they are acting in violation of the earlier order of this Court passed on 21.09.2017.