VED PRAKASH GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Intra Court appeal takes exception to the order of learned Single Judge dtd. 23/5/2022 passed in W.P. No. 12006/2022.

(2.) Draped in brevity, the admitted facts between the parties are that pursuant to advertisement issued by the then Town Improvement Trust (Trust), Chhatarpur in the year 1994, the appellants submitted their applications for allotment of shops and in turn, the shops in question were allotted to them.

(3.) As per the stand of appellants, they are in continuous possession of shops in question since the date of allotment and are regularly paying rent and charges as mentioned in the agreement / NIT. The rent was periodically increased and appellants continuously deposited the enhanced rent. The enhanced rent so deposited by the appellants was duly accepted by the authorities.