B.C.GOPALA REDDY Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner had applied for grant of license in respect of premises No.42FF measuring 89.96 square meters, i.e., 969 square feet situated at Hosur - Sarjapura Road, H.S.R. BDA Complex, Bengaluru. The lease was granted to the petitioner on 11/8/2006 for an initial period of 5 years, in terms of the lease on amount of Rs.29000.00 per month was to be paid as rental which was to be increased by 10% every two years as stated in Clause 1 thereof.

(3.) There being dispute as regards payment of rentals, the respondents had issued notices calling upon the petitioner to make payment of the due rentals and interest. Challenging the same, the petitioner had approached this Court in W.P.No.50268/2019 wherein this Court had read down the said demand notice as a show cause notice and directed the respondent to consider the representation/reply/objection of the petitioner in accordance with law and pass necessary orders.