ASHOK KUMAR Vs. PATNA MUNICIPAL CORPORATION

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PETITIONERS are shop keepers holding their shops in the New Market premises near the Railway Station let out to them by the Patna Municipal Corporation. They are aggrieved by the orders of the Corporation dated 9.5.2002 & 8.7.2002 as contained in Annexures -1 & 2 to these writ applications, whereunder the Assistant Administrator, New Capital Circle has fixed the rent of the premises in question at the rate of Rs. 10/ sqft and has further directed his subordinate authorities to realise the said rent from the petitioners with effect from 24.4.2002.

(3.) ON the other hand, learned counsel for the Corporation submitted that the rent of the premises has been revised as per the stipulation contained in lease deed itself and the authorities were well within the power to revise the rent of the shop in question.