KALIPADA BARIK Vs. DISTRICT MAGISTRATE, MIDNAPORE & ORS.

JUDGEMENT

(1.) The petitioner in - this application has, inter alia, prayed for the following reliefs:

(2.) The petitioner was a lessee in respect of the place in question. He was granted a licence to run a cinema hall. He filed an application for renewal of the said cinema licence and the said application was not considered and the petitioner filed a writ application, and by an order dated 26.7.89 a learned Judge of this Court disposed of the matter with the following directions:

(3.) In the meantime the landlord of the petitioner allegedly filed a suit for eviction of the petitioner which has been dismissed. The petitioner's application for renewal of licence, despite of the aforementioned order, has been disposed of by the licensing authority only by an order dated 2.9.96. The said order is contained in Annexure 'K' to this application. The only reason assigned in the said order is that the petitioner does not have a valid lease agreement or ownership document in respect of the same plot.