KISHORE KUMAR Vs. ESTATE OFFICER, DIRECTORATE OF ESTATES

JUDGEMENT

(1.) The instant writ petition under Articles 226 and 227 read with Article 14 of the Constitution of India has been filed seeking following reliefs:-

(2.) The petitioner runs a business of selling batteries from a Shop located at 111, Sarojini Nagar, Ring Road, New Delhi which was allotted to him on 21/10/1976 by the Respondents. The petitioner thereafter executed a partnership deed with one Kanwal Sarna, who joined him in running the business from the same shop. The said partner has filed the instant petition as the Special Power of Attorney (hereinafter "SPA") of the petitioner. The petitioner retired from the partnership business and, thereafter, the partnership stood dissolved.

(3.) It is the case of the petitioner that after his retirement, Kanwal Sarna was in the exclusive possession of the premises and was running the business from the said premises and the petitioner took necessary steps to transfer the premises in the name of the partner including executing a General Power of Attorney (hereinafter "GPA") and SPA.