ASHOKA ESTATE PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE a common question of law is involved in all the writ petitions, the facts and details of the writ petition, being W.P. (C) No.6742/2000, are being taken for disposal of all the writ petitions.

(2.) THE present writ petition has been filed by seventeen petitioners (hereinafter referred to as the "petitioner") challenging the legality and validity of communication dated 10.04.1999 issued by respondent No.2 demanding Additional Premium of Rs.48,37,415/ - and Revised Ground Rent @ Rs.2,42,057/ - per annum by applying land rates at four times of the actual notified rates in alleged violation of its own guidelines dated 11.01.1995.

(3.) THE controversy revolves around the terms communicated by respondent Nos.1 and 2 in respect of change of user of properties of the petitioners from the residential to commercial.