G RUDRAPPA Vs. UDHAGAMANDALAM MUNICIPALITY

JUDGEMENT

(1.) THE petitioners, numbering 31, have come to this Court by filing these writ petitions seeking to issue a"writ of certiorari, calling for the records of the first respondent pertaining to their proceedings in Resolution No.671 dated 30.5.2000 and the consequential notice No.Na.Ka.A9/2003 dated 15.12.2003 issued by the second respondent and quash the same.

(2.) THE petitioners are all tenants under the first respondent-Municipality. THE first respondent, after availing loan from the Government of India has constructed Low Income Group Colony consisting of 40 small houses in the year 1963. After some time, the constructed houses viz., houses having 435 sq. ft. and 512 sq.ft of land were let out to several tenants in the year 1970.

(3.) AT the time of entertaining the writ petitions, this Court granted an interim injunction on condition that the petitioners should pay 75% of the increased rent. Aggrieved by the said order, the petitioners went before the Division Bench of this Court by filing writ appeal. The First Bench of this Court in its Order dated 19.4.2004 in WAMP.No.2414 of 2004 granted injunction on condition that the petitioners, in each of the petitions, should pay double the amount till the disposal of the present writ petitions.