D R VENKATESH GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has sought for quashing the order vide Annexure-V, dated 6-10-2009 issued by the 3rd respondent directing him to pay a sum of Rs. 71,250/-.

(2.) The records reveal that the petitioner was permitted to occupy Room No. 1 of Cauvery Guest House, Palace Road, Bangalore, for five days i.e., from 5-5-2009 to 11-5-2009 on the concessional rent of Rs. 100/- per day. THE reservation pass dated 5-5-2009 issued to the petitioner is found at Annexure-L to the writ petition. THE said document clearly reveals that the petitioner is given permission to occupy Room No. 1 in Cauvery Guest House on the ground that the petitioner is a freedom fighter. Though the petitioner was permitted to occupy one room from 5-5-2009 to 11-5-2009 in Cauvery Guest House, he overstayed in the said room till 5-10-2009, which means, the petitioner has stayed in Room No. 1 of Cauvery Guest House for 183 days. THE 3rd respondent having found that the petitioner does not have records to show that he is a freedom fighter, charged a sum of Rs. 500.00 per day as rent treating the petitioner as an ordinary citizen and consequently directed him to pay a sum of Rs.91,250.00, Out of the said amount, the petitioner has already paid Rs. 20,000.00. Thus, the balance of Rs. 71,250.00 is required to be paid by the petitioner.