D.VEDAMANI Vs. COMMISSIONER

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners and the Learned Counsel for the Respondent.

(2.) The petitioners herein are tenants under the Kanchipuram Town Municipality. Aggrieved by the demand notice issued by the Kanchipuram Municipality, enhancing the rent retrospectively for the shops under their possession, they have joined together and has filed the present Writ Petition for issuance of Writ of Certiorarified Mandamus to call for the records and quash the proceedings culminated in demand notice dtd. 23/1/2019. Further prayer in the Writ Petition is to direct the respondent to fix rate in consonance with G.O.Ms.No.92 dtd. 3/2/2007.

(3.) According to the petitioners, the impugned notice was issued to them on 11/9/2017, calling upon them to pay 30 months rent forthwith, failing which they will be evicted. Before enhancing the rent, shop owners were not heard. For a small petty shops of area between 60 to 80 sq.ft. exorbitant rent has been fixed by enhancing nearly about 6 times, which is arbitrary and oppressive.