COMMISSIONER Vs. FIT PERSON ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioners seek protection from the Court, in view of the termination notice of the 2nd and 3rd respondents dated 15. 05. 2018, terminating the tenancy of the petitioners shops in Vallalar Commercial Complex, Thiru Arutprakasa Vallalar Deiva Nilayam,Vadalur Taluk, Cuddalore District.

(2.) They were the beneficiaries of the lease deed which was to expire on 30. 06. 2018. In the meantime, they have received a notice dated 15. 05. 2018 stating that they should vacate the premises, since all the shops required renovation/repairs.

(3.) Mr. V. Srikanth, learned counsel for the petitioners raised his grievance that while directing them to vacate on the ground that the shops required renovation /repair, the respondents appear to have taken a policy to auction the said shops once again. It is stated that this is highly unjustifiable since there is an option given to the 1st respondent to extend the period of lease, altering the terms with respect to the lease amount to be paid.