VINOD JAIN Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Petitioner impugns order dated 03.01.2019, whereby, the appeal of the petitioner, impugning order dated 05.02.2018 of the Estate Officer, was dismissed.

(2.) Estate Officer passed an eviction order and directed the petitioner to vacate the premises i.e. Chemist Shop No.3 at Haiderpur, Delhi Jal Board Colony since his license qua the shop had expired.

(3.) Learned counsel appearing for the respondent Delhi Jal Board submits that the Delhi Jal Board had invited tenders for the other shops bearing Nos.2 and 4 except the petitioner's shop since the same was occupied by the petitioner.