MOHABBAT ALI Vs. NAGAR PANCHAYAT PIRAN KALIYAR

JUDGEMENT

(1.) By means of the instant petition, the petitioner seeks the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) It has been the case of the petitioner that he has been running a weekly haat bazaar for the last 10 years on Khasra No.310 and 311, area 0.0720 and 0.9930 hectares situated in revenue village, Mehmudpur, Mustakam, which was recorded in the name of the petitioner as Bhumidar with transferable rights.