S RAJANGAM Vs. COMMISSIONER THENI ALLINAGARAM MUNICIPALITY

JUDGEMENT

(1.) THIS Writ petition is focussed to issue a Writ of Certiorari calling for the records relating to the notice issued by the respondent in his proceedings na. Ka. No. 1904/2004/a2 dated 29. 04. 2005, and quash the same insofar as enhancement of annual rent to the petitioner lodging house in Kamarajar Bus stand, Theni from Rs. 4,16,100/- to Rs. 5,20,125/- is concerned as illegal.

(2.) HEARD both sides.

(3.) THE facts giving rise to the filing of this petition as stood exposited from the records would run thus: unassailably and indubitably, the petitioner is the lessee under the respondent and the lease was renewed for a further period and at that time, the municipality enhanced the earlier rent from Rs. 4,16,100/- to Rs. 5,20,125/- which according to the petitioner is an increase by 25% quite antithetical to what is contemplated in paragraph No. 4 (iii) of the G. O. (Twenty Years) No. 147 (M. D. M. N and Water Supply Department) dated 30. 12. 2000.