RAM KISHAN Vs. RAM CHANDRA

JUDGEMENT

(1.) Heard Sri Pankaj Mitthal, learned counsel for the appellants and Sri Satya Prakash and Sri A, N. Sinha, learned counsel for the respondent.

(2.) The respondent is real brother of appellant Nos. 1 and 2 and son of appellant No. 3. He filed a suit for eviction against the appellants alleging that they were licensees. The suit was decreed by the trial court. The first appellate court has dismissed the appeal. Therefore, the present second appeal has been filed.

(3.) It is contended that the licencee cannot be evicted without the order of the District Magistrate as provided in Clause (5) of Section 2A of U. P. Act No. 13 of 1972.