DHIRESH NIGAM Vs. BHOPAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard.

(2.) These writ petitions under Article 227 of the Constitution of India are directed against the order dated 18.9.2015 passed in RCS No.2A/2014 rejecting each of these petitioners' application under Order 1 Rule 10 of the Code of Civil Procedure, 1908.

(3.) The Regular Civil Suit 2A -2014 is brought by respondent no.1 for eviction of respondent no.2 original lessee from the lease hold Plot No.1 Press Complex , Zone I, M.P.Nagar Bhopal admeasuring 1.14 Acres on the ground of alleged violation of terms and conditions of lease deed for the purpose for which it was leased, and that the terms of lease has expired on 1.4.2011. And, as the vacant possession was not handed over the allotment of suit land was cancelled on 22.11.2012 but the lessor plaintiff were denied re -entry.