RDS PROJECTS LIMITED Vs. STATE

JUDGEMENT

(1.) This writ petition has been filed challenging the proceedings of the 2nd respondent dtd. 22/8/2007 wherein the petitioner was directed to deposit a sum of Rs.85.7 lakhs towards rent for 36 months at the rate of 2,38,000/- per month along with interest.

(2.) Heard Mr.Arivudainambi, learned counsel for the petitioner and Mr.R.Kumaravel, learned Additional Government Pleader for 1st respondent and Mr.M.Gopikrishnan for respondents 2 and 3 and Mr.Sivavarthanan for 4th respondent and Mr.M.Ganesan for 5th respondent.

(3.) It is brought to the notice of this Court that the enhancement of rent from Rs.2,38,000.00 to 8,38,254/- per month by the 1st respondent through GO Ms.No.260 dtd. 19/12/2008 was put to challenge in WP No.3191 of 2009. This writ petition was allowed by this Court by an order dtd. 7/8/2019. For proper appreciation, the relevant portions in the order are extracted hereunder :-