R. RADHA Vs. STATE

JUDGEMENT

(1.) The notices issued to the petitioners dtd. 25/10/2021 issued by the Commissioner, Coonoor Municipality are under challenge in the present writ petitions.

(2.) The impugned notices were issued based on the Government Order issued in G.O.Ms.No.92, Municipal Administration and Water Supply Department dtd. 3/7/2007 and based on the resolution passed by the Municipal Council on 15/2/2021.

(3.) In respect of W.P.No.10599 of 2023, the petitioner states that she is a licensee of a shop bearing No.505 belonging to Coonoor Municipality and the monthly rent for the said shop during the year 2016 after periodical enhancement was Rs.1156.00, excluding GST. The petitioner states that she is paying the monthly rent regularly to the respondent till August 2021. Third September 2021 onwards, the respondents have not received the rent and issued a notice on 25/10/2021, enhancing the rent from Rs.1156.00 to Rs.7400.00 with effect from 1/7/2016 to 30/6/2019. Thereafter from 1/7/2019 to 30/6/2022, the rent was increased to Rs.8510.00. 3.1. In respect of W.P.No.10602 of 2023, the petitioner states that she is a licensee of a shop bearing No.2-GF-M belonging to Coonoor Municipality and the monthly rent for the said shop during the year 2016 after periodical enhancement was Rs.1704.00, excluding GST. The petitioner states that she is paying the monthly rent regularly to the respondent till August 2021. Third September 2021 onwards, the respondents have not received the rent and issued a notice on 25/10/2021, enhancing the rent from Rs.1704.00 to Rs.8450.00 with effect from 1/7/2016 to 30/6/2019. Thereafter from 1/7/2019 to 30/6/2022, the rent was increased to Rs.9718.00.