M.PAWANKUMAR Vs. COMMISSIONER,

JUDGEMENT

(1.) The petitioner is the successful bidder for running pay and use toilets at Tirunelveli New Bus Stand under the control of Tirunelveli City Municipal Corporation. On 29.05.2019, the officials of the Corporation inspected the premises pursuant to complaints received from the users of the toilet. The complaints are that,

(2.) During submissions, the learned counsel appearing for the petitioner would submit that the petitioner has remitted the licence fee and there is no arrears. The statement has been accepted by the learned Standing Counsel appearing for the first respondent.

(3.) I have considered the rival submissions.