SAHABUDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavits of service filed in Court today are taken on record.

(2.) The direction passed by the National Commission for Scheduled Tribes directing the petitioner being the tenant of the private respondent, claiming to be a member of the scheduled caste community, to vacate the shop premises and hand over the same to the landlord under police assistance, is impugned in the instant writ petition.

(3.) The petitioner being the tenant has already approached the civil court for obtaining relief for protection of his tenancy right.