NEW CAPITAL CINEMA MALLITAL THROUGH ITS PARTNER KANHAIYA LAL SAH S/O LATE BISHAN LAL SAH Vs. NAGAR PALIKA PARISHAD, NAINITAL THROUGH ITS EXECUTIVE OFFICER

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought the following reliefs:

(2.) Brief facts giving rise to the writ petition, according to the petitioner, are that the petitioner was given lease on 08.01.1997 for a period of ten years on rent at the rate of Rs. 20,000/- per annum. The said period of ten years expired at the end of year 2003.

(3.) In the lease deed dated 08.01.1997, clause No. 24 refers for arbitration, which reads as under: