AYUB HUSAIN Vs. CANTONMENT BOARD PAURI GARHWAL

JUDGEMENT

(1.) The petitioner claims that he should be granted a permanent lease in respect of an area measuring 2.60 x 2.50 sq. m. situated at Sy. No. 202 Pauri Garhwal.

(2.) The petitioner is a vegetable/fruit vendor. He was granted permit to use and occupy the land mentioned above for one year for the period from 5-2-1998 to 4-3-1999. The petitioner before the expiry of the said period moved application on 27-11-1998 and again on 2-11-1998 for grant of permanent lease in respect of the area on which he was permitted to occupy for one year. This application was disposed of by respondent No. 2 holding that the petitioner cannot be granted a permanent lease but he can be granted licence only for a period of one year only.

(3.) I have heard Sri Rajesh Tandon, learned counsel for the petitioner and Sri Rakesh Tiwari, learned counsel for the respondents.