R. UMAYARAJ Vs. COMMISSIONER, KOVILPATTI MUNICIPALITY

JUDGEMENT

(1.) "All power is a trust - that we are accountable for its exercise - that, from the people, and for the people, all springs, and all must exist." Discretion becomes a duty when the beneficiary brings home the circumstances for its benign exercise...." - Municipal Council, Ratlam Vs. Vardichand, (1980) 4 SCC 162.

(2.) Question of law and question of facts raised is common in all these cases and hence, the common order.

(3.) These writ petitions have been filed, seeking to quash the impugned order dated 27.10.2016, by which, a) enhancement of rent has been ordered with effect from 01.11.2016 b) the petitioners have been directed to pay 12 months rent as advance and for consequential direction to the respondent to fix the fair rent as per Tamil Nadu Buildings (Lease and Rent Control) Act.