MURARI LAL JAISWAL Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the two orders passed by the Collector on 26/03/2002 and the order of the State Government dated 11/06/2002.

(2.) The facts of the case in brief is that, the whole dispute revolves around a shop No.1 located at School Road, Ambikapur. The said shop was originally allotted on lease to the respondent No.4 Guru Prasad Jaiswal - who is a relative of the present petitioner.

(3.) In due course of time, since, it is said that the respondent No.4 could not manage the shop, it was handed over to the petitioner for its operation and the Municipal Council, Ambikapur vide resolution dated 19/10/2001 decided to execute the lease in favour of the petitioner and in due course, a lease was also executed on 01/11/2001 and since then the petitioner has taken the possession of the said shop and is operating his business from the said shop.