SHYAMAL KAR Vs. AGARTALA MUNICIPAL CORPORATION

JUDGEMENT

(1.) These petitions arise in common background. They have been heard together and would be disposed of by this common judgment. For convenience, facts may be noted from WP(C) No.1309 of 2019.

(2.) Petitioner has challenged an order dated 16.09.2019 under which he has been granted a period of seven days by the Assistant Commissioner of Agartala Municipal Corporation (AMC, for short) to vacate a stall occupied by the petitioner situated on the southern end of MG Bazaar (West) pond area.

(3.) The petitioner is occupying commercial premises in the shape of a stall ad-measuring 149 sq. ft. bearing touji No.21MGB0004 given to the petitioner on rent by AMC. The petitioner pays periodic rent of Rs.374/- per month for such occupancy. The petitioner is running a business of selling medicines from the said place since long. It is undisputed that the petitioner is occupying such premises given to him by the corporation on rent (in the colloquial use it is referred to as touji) since long. Precise date of creating such tenancy, however, is not on record.