ESTATE OFFICER EVICTION AUTHORITY Vs. B.MANORANJITHAM

JUDGEMENT

(1.) This appeal is directed against order dated 22.06.2006 passed by the High Court of Madras in CRP NPD No. 14 69 of 2005.

(2.) The broad facts of the case are that the appellant had granted a licence to run a tea stall to one Sampath Kumar some time in October 1995.

(3.) It appears that soon after the grant of licence, Sampath Kumar sold the tea stall to the respondent in November, 1995. When the appellant became aware of the fact that some unauthorized person was running the tea stall, a notice was issued to Sampath Kumar and pursuant thereto the licence granted to him was cancelled by an order dated 13.08.2004. The cancellation of the licence granted to Sampath Kumar is not an issue before us.