R RAGHUNATHAN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) THE Honourable Chief Justice: this writ appeal has been filed against the impugned interim order of the learned single Judge dated 1. 4. 2005. Heard the learned counsel for the appellant.

(2.) THE writ petition was filed challenging the demand notice dated 16. 1. 2005 by which the respondent No. 1 demanded enhanced rent from the appellant.

(3.) THE appellant is the President of the Lions Club of South Madras. It seems that a lease deed was executed on 22. 11. 1966 between the Executive Officer of Sri Marundeeswarar Temple, Thiruvanmiyur, Saidapet Taluk and the Lions Club of South Madras represented by its President for lease of ten grounds of land of the temple and this was used by the Lions Club for setting up a charitable dispensary. Pursuant to the said lease possession was given to the Lions Club of the land.