LAWS(KAR)-2014-2-113

DIWAKAR Vs. DEPUTY COMMISSIONER

Decided On February 14, 2014
DIWAKAR Appellant
V/S
DEPUTY COMMISSIONER Respondents

JUDGEMENT

(1.) The petitioner has sought for the following reliefs:

(2.) So far as second prayer is concerned, the respondents have already calcified that the possession is handed over to the petitioner at the time of allotment of the shop in favour of the petitioner. If the petitioner has not received the possession, it is open for him to approach the Civil Court for appropriate relief. Writ petition is not the remedy to decide the disputed questions of facts.