TOWN CLUB, TIRUPPATTUR TOWN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) W. P. No. 13450 of 2005 has been filed challenging the order dated 09. 02. 2005 as well as the order dated 22. 03. 2005 passed by the second respondent. Since, the petitioner has complied with the order dated 09. 02. 2005 calling upon the petitioner to pay a sum of Rs. 2,51,145/- towards arrears of rent, the said order is not being considered by this Court. This Court is now concerned only with the order dated 22. 03. 2005 passed by the second respondent informing the petitioner that the arrears of rent has been refixed at Rs. 10,42,902/- for the petitioner's leased premises at Block No. 14, Town Ward No. 1, Tirupattur Town and Taluk, Vellore District - 635 601.

(2.) Since the issues involved in both the writ petitions are one and the same, these writ petitions are disposed of by a common order.

(3.) Heard Mr. ARL. Sundaresan, learned Senior Counsel for the petitioner and Mr. A. Kumar, learned Additional Advocate General appearing for the respondents.