BHAGWANDASS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has impugned the dismissal of his appeal being P.P. Appeal No.221 of 1990, Shri Bhagwan Dass Vs. Union of India, by judgment dated 1.10.1992 against the order of eviction passed by Estate Officer, Directorate of Estate, Nirman Bhawan, New Delhi by order dated 9th October, 1990 in respect of Shop No.216, Srinivas Puri Market, New Delhi.

(2.) Brief facts to comprehend the controversies are that Ministry of Rehabilitation, Government of India, allotted shops to refugees who had migrated from West Pakistan in the year 1947 on ownership basis and consequent thereto petitioner was also allotted Shop No.216, Srinivas Puri, New Delhi, which was regularized in favor of petitioner vide office order dated 20th June, 1973.

(3.) The petitioner received a notice dated 30th October, 1985 stipulating that the said shop was allotted to him vide letter dated DE/ MKT/9(216)/SN/62 dated 20th June, 1973 on a monthly license fee of Rs.126 with effect from 29th May, 1969 and as petitioner is in arrears of license fee from 10th September, 1985 @ Rs.126 amounting to Rs.547.30 therefore the license of the petitioner is determined with effect from the last date of month of November, 1985.