PRANAY VERMA Vs. ATUL CHOUDHARY

JUDGEMENT

(1.) THE petitioner has filed this petition being aggrieved by the alleged attempts made by the respondent authorities in forcibly evicting the petitioner from the canteen allotted to the petitioner at Gadarwara Railway Station.

(2.) BY an interim order dated 31.05.2004, this court had directed maintenance of status-quo, which is continuing till date.