ANILKUMAR KANSAL Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) THE petitioner was granted canteen at the S.T.Depot at Surat on lease basis. Disputes arose between the parties. THE petitioner has, therefore, filed this petition in which following prayers have been made : 6.xxxxx

(2.) LEARNED counsel Mr.Dagli for the S.T.Corporation pointed out that subsequently the possession has also been taken over from the petitioner. He submitted that on account of stay by this Court against recovery, S.T.Corporation has not been able to take appropriate steps for recovering the unpaid dues of the petitioner.