GULAB DUGAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) The writ petition has been preferred by the petitioner under Article 226 of the Constitution of India on the ground that the petitioner has been deprived of her legitimate dues towards rent for the period w.e.f. 1/4/2010 to 30/11/2015 in respect of her subject property.

(2.) The facts, which are not in dispute, can be stated as follows :-

(3.) The dispute had arisen in respect of the monthly rent of the subject-property for the period beyond 03/10/2010. The petitioner realizing that the zonal value of the subject-plot and the standard rent for the subject-house had increased manifold in the meantime, had submitted a representation before the Deputy Commissioner, Sonitpur on 22/1/2011 with the request to enhance the rent in respect of the subject-property by taking into consideration the then prevailing zonal value/market value. The petitioner also submitted a copy of the representation for enhancement of rent to the Special Superintendent of Police [B], Assam Arunachal Inter State Sector, Tezpur w.e.f. 4/10/2010. On receipt of the said request, the Special Superintendent of Police [B], Assam Arunachal Inter State Sector, Tezpur [the respondent no. 5] wrote to the respondent no. 2 by his letter dtd. 8/4/2015 for the respondent no. 4's needful action in the matter. The respondent no. 5 also wrote to the Deputy Commissioner, Sonitpur [the respondent no. 2] in reference to the request for enhancement of rent, requesting the respondent no. 2 to re-fix the rent for the period w.e.f. 4/10/2010 to 1/3/2015 by his letter dtd. 4/9/2015 as it was fixed for the last time on 5/9/2007.