ANJANA Vs. ESTATE OFFICER

JUDGEMENT

(1.) THE petitioner was allotted on license basis, a tea and snack stall at Safdurjung Hospital on 19th September, 2002 for a period of twelve months on license fee of Rs.1000.00 p.m.

(2.) ON 20th September, 2003 the said license was extended for a period of six months on monthly license fee of Rs.1600.00 p.m.

(3.) AS the petitioner did not vacate the stall, proceedings were initiated under the Act before the Estate Officer vide notice under Section 4 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as Act, for short).