ARUN KUMAR Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) This order of mine shall dispose of the afore-mentioned seven revision petitions as the same have arisen out of the similar nature of facts and law. However, for the sake of convenience, the facts have been culled out from Civil Revision No. 1003 of 2012.

(2.) The precise question involved in the case is as to what is the status of a licencee ?

(3.) The petitioner claiming himself to be in possession over the property in dispute for the last 30 years on monthly rental basis, filed a suit for declaration to the effect that the notice dated 7.10.2010 issued by the respondent-Municipal Council is without passing any resolution, illegal, void, no-nest and do not affect the rights of the petitioner. Alongwith the suit, the petitioner filed an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure for restraining the respondents from dispossessing him from suit property.