SUDHAN Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) THIS writ petition was preferred challenging Exhibits P1 and P4 notices issued by the Board against claiming enhancement of lease rent at the rate of 10% per year for three years. Counsel for the petitioner referred to Ext.P3 judgment and prayed for same relief. We cannot under Article 226 of the Constitution decide what is the reasonable rent for the shop, which is purely contractual. Petitioner, if so advised may move appropriate forum for fixation of fair rent, if it is legally possible. Petition under Article 226 cannot be entertained. Writ petition is therefore dismissed.