COMMISSIONER STATE TAXES Vs. ZAFFAR ABASS DIN

JUDGEMENT

(1.) Petitioners herein have filed instant petition under Article 227 of the Constitution of India while seeking setting aside of orders dated 18.02.2020 and 12.03.2020 (for short impugned orders) passed by Principal District Judge, Anantnag (for short trial court).

(2.) Facts those emerge from perusal of the petition reveals that the petitioners herein on account of floods of 2014 shifted from the Office Complex of Deputy Commissioner, Anantnag, to a private building of the respondent herein upon being taken on rent.

(3.) It is being stated that during the pendency of the case of the building of respondent herein taken on rent by the petitioners, before the Rent Assessment Committee, Anantnag, a civil suit came to be filed by the respondent herein for recovery of arrears of rent amounting to Rs. 1,00,97,767,50/- along with the interest @ 16% on the ground rent due from 01.11.2014 till February 2020 as also future rent.