MANI Vs. COMMISSIONER ARNI MUNICIPALITY

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal and is disposed of by this judgment. Mr.E.Manoharan, learned Additional Government Pleader accepts notice on behalf of the respondent.

(2.) The appellant is the writ petitioner and he has filed WP.No.17796/2016 praying for issuance of a writ of certiorari calling for the records relating to the impugned proceedings dated 03.03.2017 on the file of the respondent and to quash the same.

(3.) It is the case of the appellant/writ petitioner that he was running a small shop admeasuring to an extent of 150 sq.ft. [10x15] and the monthly license amount/rent of his shop is at Rs.1006/- and the license is valid up to 31.03.2019. The appellant/writ petitioner, to his shock and surprise, had received the impugned notice dated 03.03.2017 from the respondent, arbitrarily increasing the monthly lease/license amount from Rs.1006/- to Rs.48000/- and according to the appellant/writ petitioner, such an arbitrary increase is per se unsustainable and relevant norms and regulations have not been followed and fairness has not been exhibited by the respondent while increasing the lease/license amount exorbitantly and hence, prayed for interference. The said writ petition was entertained.