RAMESH CHANDRA BHANDARI Vs. RAM SINGH SALAL

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the orders dated 4.5.2002 passed by the District Judge, Almora. Briefly stated according to the case of the petitioner, dispute relates to Mohalla Thapaliya, Almora of which the petitioner is the owner. He has stated that he was in the Indian Army and due to the condition of service he mostly lived out of Almora. Since the year 1983, he retired from the Indian Army.

(2.) ACCORDING to the petitioner, he wants to settle his son in the business, who is physically handicapped. Petitioner has filed the application under section 21(1)(a) of the Act No. XIII of 1972 praying for the release of the shop.

(3.) THE Prescribed Authority has allowed the application and released the premises.