JAGAN NATH Vs. CANTONMENT BOARD, JALANDHAR

JUDGEMENT

(1.) This common judgment shall dispose of above noted three petitions as a common question of law and facts are involved therein. However, for the sake convenience, facts are being extracted from CRM-M-9214-2014.

(2.) Prayer in these petitions is for setting aside the application, filed by the respondent-Cantonment Board, Jalandhar under Sec. 324 of the Cantonment Act, 2006 (Annexure P-1) as well as the subsequent order dtd. 15/10/2013, passed by the Judicial Magistrate First Class, Jalandhar, ordering issuance of warrants of attachment of property of the petitioner in connection with recovery of Rs.11,24,640.00 on account of rent etc. along with interest @ 18% per annum.

(3.) Brief facts of the case are that respondent-Cantonment Board, Jalandhar (for short 'Board') through its Executive Officer has moved an application under Sec. 324 of the Cantonment Act, 2006 (for short 'the Act') for the recovery of Rs.11,24,640.00, Rs.8,95,000.00 and Rs.5,76,000.00, respectively in all the three petitions by giving details in the application(s) on the ground that the petitioners were licencee of shop No. 1, Stalls No. 2 & 4 and Stalls No. 5 & 6, respectively in Mutton Market, Jalandhar Cantt. and the amounts shown in the applications are to be recovered from the petitioners along with future interest @ 18% per annum. It was stated in the applications that the petitioners have not disputed the amount.