DINESH BHATT Vs. DISTRICT JUDGE, NAINITAL & OTHERS

JUDGEMENT

(1.) The petitioners before this Court were unauthorised occupants on a Government property. They are aggrieved by the order dated 16.09.2017 as well as the recovery citations which have been issued against them in pursuant to the order dated 16.09.2017.

(2.) During the pendency of these writ petitions, the petitioners have vacated the premises, a fact which is affirmed by the learned State Counsel. However, what remains is the recovery which is being made from the petitioners.

(3.) As per the State Counsel, the premises is under the supervision and control of the District Judge, Nainital. However, according to the petitioners, the amount which has been fixed from each of the petitioner is at the rate of Rs.1,479/- (Rupees One Thousand Four Hundred Seventy Nine Only) per month, and therefore, the recovery from each of the petitioner is about Rs.3,00,000/- (Rupees Three Lakhs Only).