SHYAM KISHORE Vs. ROOP SAREE KENDRA

JUDGEMENT

(1.) Controversy centres around two fold propositions of law viz.

(2.) 2. These propositions have arisen from the following preliminary issue set for determination: "Whether the suit is maintainable in its present form in view of provisions of Section 19 of the Slum Areas(Improvement and Clearance Act, 1956?"

(3.) Relevant facts lie in short compass:-