BRIJ MOHAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Birendra Singh for the respondent no. 5.

(2.) This writ petition has been filed by a teacher of Hindu Inter College, Atarra District Banda contending that he has been allotted the premises in question which has been illegally occupied by the respondent no. 5 who has set up different claims and is erroneously claiming title over the property. The petitioner in short contends that the disputed property is exclusively a premise meant for housing teachers of the Institution and is a property of the institution. It is therefore urged that the respondent no. 5 has no subsisting right so as to forcibly occupy the same even after his retirement claiming it to be his own on the basis of certain documents which have no legal force.

(3.) Sri Tripathi, learned counsel for the petitioner therefore contends that the relief prayed for deserves to be granted directing the respondent no. 5 to vacate the premises in question.