S K SUBBIAH Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner has come up with the Writ Petition for the issuance of writ of certiorarified mandamus to quash the impugned Demand Notice of the third and fourth respondent in MA 13 Na.Ka.No.R3/0065/2017, dated 02.05.2017.

(2.) The case of the petitioner is that he is the lessees of the shops owned by the respondents-Corporation, after entering into a lease agreement with them, based on which, the lease amount was fixed and it was revised once in every three years. It is submitted that he has been promptly paying the rent to the respondents-Corporation without fail and there are no arrears of rent. It is his grievance that the respondents-Corporation has exorbitantly increased the monthly rent of the shops without comparing the same with the market value.

(3.) The learned counsel for the petitioner contended that the respondents-Corporation ought to have adopted a humane and practical approach while fixing the revised rent, and re-fixing it at such exorbitant rate is not reasonable. It is his further contention that the guideline value of the properties had been reduced to 33% by the State and fixing it on the higher side, more particularly, asking the petitioner to pay the rent at such unreasonable rates, needs to be interfered with.