SUBODH KUMAR Vs. NAGAR NIGAM ROORKEE

JUDGEMENT

(1.) According to the petitioner, he was granted lease of two commercial properties belonging to Nagar Nigam Roorkee. Lease of those properties has expired now. Petitioner wants lease of those properties to be renewed.

(2.) According to the petitioner, he has completed all necessaries formalities and also deposited premium amount, but Nagar Nigam Roorkee is not considering petitioner's request for renewal.

(3.) Mr. Ajay Veer Pundir, learned counsel appearing for Nagar Nigam Roorkee submits that presently petitioner is paying a meagre amount as lease rent, while market rate of rent of those properties is many times more. He further submits that decision, regarding renewal of lease, has to be taken by the Board of Nagar Nigam Roorkee. He, however, assures the Court that Board shall consider the matter in its next meeting.