SHIV SWAROOP TRIPATHI Vs. STATE

JUDGEMENT

(1.) IT is contended by learned counsel for the petitioner that under the terms and conditions of lease the rent could have been increased by Nagar Palika Parishad to the extent of 10% in every five years but here from Rs. 150/- per month the rent has been increased td Rs. 500/- per month which is in violation of conditions of lease deed, copy whereof has been filed as Annexure-1 to the writ petition, but without considering this aspect of the matter the Collector has rejected appeal.

(2.) ISSUE notice to respondent no. 2 returnable at the early date. Steps to be taken within one week.

(3.) UNTIL further orders of this Court effect and operation of impugned demand notice dated 15.10.2009 shall remain stayed provided the petitioner shall continue to deposit rent at the rate of Rs. 200/- per month for premises in question and in case of default this order shall stand vacated.