RAM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed to quash the orders Annexures P-1 and P-2 issued by the respondents regarding modification of the rent of the properties belonging to Municipal Committees and Notified Area Committees.

(2.) Petitioner is a tenant of a shop in Charsi Gate, Nakodar, District Jalandhar. The shop belongs to the Municipal Committee, Nakodar. The petitioner was paying rent of the shop @ Rs. 1,380/- per annum. Vide circular dated 11.6.1976 issued by the Government of Punjab, an upward revision of the rent of the properties of the Municipal Committees was ordered by the State Government. In compliance of the instructions issued by the Government, the Executive Officer, Municipal Committee, Nakodar, informed the petitioner that he is required to deposit rent @ Rs. 1,587/- per annum for the year 1982-83. These orders have been challenged on the ground that the Government has acted arbitrarily in enhancing the rate of rent without their being any cause. The petitioner has pleaded that annual value of the property has not been kept in view while enhancing the rate of rent by 15 per cent.

(3.) I have heard learned counsel for the parties and perused the record of the case.