P.MADHU Vs. A.P. POWER GENERATION

JUDGEMENT

(1.) Heard Sri Bonu Rama Shankar Rao, learned counsel for the petitioners, and Sri M.Vidya Sagar, learned Standing Counsel for the respondents.

(2.) Sum and substance of the case of the petitioners in the present Writ Petition is that contrary to the provisions of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, the respondent-authorities are insisting on the petitioners herein to pay exorbitant amounts.

(3.) According to the learned counsel for the petitioners, the respondent-authorities have no authority to enhance the rent in excess of 75% and the petitioners herein are ready to pay the rent at the said rate.