HARI KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THESE writ petitions raise a common question, so they are being disposed of by this common order

(2.) THE petitioners in these writ petitions are the tenants of the properties managed by the 'Devasthan' Department. They have been paying rent at the agreed rate. The Assistant Commissioner. Devasthan, Jodhpur and Bikaner Divisions, Jodhpur, issued notices to the petitioners whereby he demanded payment of enhanced amount of rent and in case the enhanced amount of rent is not paid eviction proceedings will be initiated against them As the petitioners did not make payment of enhanced amount of rent, by a subsequent notice, their tenancy was terminated, It is these notices, which are under challenge in these writ petitions.

(3.) THE notices have been challenged inter alia on the ground that the respondents have no authority to enhance the rent unilaterally and the enhancement of rent is excessive.