BISHEN SINGH NEGI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a petition impugning the Judgment and Order dated 15 December, 2000 passed by the District Judge, South Goa, Margao dismissing the appeal filed by the petitioner under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971.

(2.) THE subject matter of the petition is the allotment of Shop No. TY/02, situated at Varunapuri with the naval area under the command of the Naval authorities.

(3.) THE learned counsel appearing for the petitioner on the last date had submitted that in case the premises i. e. Shop No. TY/02 is not let out to any third party and is being used by the Naval authorities for the purpose of distribution of milk under their own scheme and if the authorities clarify that the premises from which GNA milk scheme was being run by the Department for the welfare of sailors is available then there is no reason why the claim of the petitioner should not be considered for continuation as a licensee by fresh allotment of the said premises.