DEVI DAYAL Vs. NAGAR PALIKA, KOTDWAR

JUDGEMENT

(1.) THIS writ petition has no merit.

(2.) IN this writ petition, the petitioners, who are the So -called lessees of the Kotdwar Municipality in respect of the shops near Railway Station, are claiming injunction against the said municipality from evicting them.

(3.) IN their writ petition, the petitioners have made all kinds of vague allegations that they are carrying on business in their respective shops since 40 years near Hanuman Mandir, Station Road, Kotdwar, District Pauri Garhwal. It is their contention that they were paying the lease money to the Municipality and the Municipality had decided to demolish their constructions.