DEBANAND PRASAD Vs. GOLAGHAT MUNICIPAL BOARD

JUDGEMENT

(1.) The petitioner is aggrieved by Annexure-B order dated 06/12/2008 of the Golaghat Municipal Board by which in reference to the hearing that took place on 01/07/2006 in connection with the order passed by this Court in MAF 7/1999 (Order dated 10/03/2003) and recording the purported agreement of the petitioner, he was directed to handover the premises in question.

(2.) Briefly stated the facts leading to the filing of the instant writ petition are that the petitioner has been running a Vegetable shop at Golaghat Municipality Chowk Bazar, built up area of which is 80 sq. ft.

(3.) Exparte ad-interim injunction having been granted, the respondents preferred an appeal being Misc. Appeal No. 2/1995 and the same was allowed by setting aside the exparte injunction order dated 20/05/1995. Against the said order, the petitioner preferred a revision petition, registered and numbered as Civil Revision No. 458/1995.