K GANGADHARAN Vs. EXECUTIVE OFFICER, NARAVARIKUPPAM TOWN PANCHAYAT

JUDGEMENT

(1.) The petitioner has filed this Writ Petition for issuance of a Writ of Mandamus, directing the respondent to consider the representation of the petitioner, dated 21.03.2018 for renewal of lease in respect of a shop, situated at No.1, Anna Bus Stand, Redhills, Chennai - 600 052 subject to the compliance of fresh terms and conditions in respect of the lease.

(2.) Ms.Thangavadhana Balakrishnan, learned Standing Counsel takes notice for the respondent. By consent of the learned counsel appearing for the parties, the Writ Petition is taken up for final hearing at the admission stage itself.

(3.) The case of the petitioner is that his father P.Chathu Nair became the lessee in respect of one of the shops of the respondent in the year 1970 and the lease of the shop was periodically extended on the revised terms and conditions. After demise of the petitioner's father, the petitioner has been paying the lease amount. However, after expiry of the lease period on 31.02018, the respondent refused to renew the lease. Hence, the present Writ Petition.