CAREER SOCIETY, BHOPAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner is seeking quashment of the notice/order/ communication dated 30-12-2004 (Annexure P/16) and 18-10-2004 (Annexure P/19) by which the Municipal Corporation, Korba, has informed the petitioner that the petitioner has not deposited the amended/enhanced monthly rent and arrears, therefore, it should pay the arrears of Rs.3,98,372/- along with difference of three months advance rent amounting to Rs.1,49,025/- total Rs.5,45,397/- failing which the agreement shall be cancelled.

(2.) By interim order dated 28-4-2006 the respondents have been restrained from evicting the petitioner from the petition scheduled premises subject to the petitioner paying rentals at the rate of Rs.35,000/- per month from the date of institution of this writ petition.

(3.) One of the ground raised in the writ petition is that the lease rent has been enhanced unilaterally without giving any opportunity of hearing to the petitioner and that the said increase is in violation of the terms of the agreement.