BALBIR CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following substantive reliefs:-

(2.) The case of the petitioners is that they are earning their livelihood by running small business in rehris/pharis/thadis for the last many years. Large numbers of people have been running their small business similar to the petitioners by way of thadis/pharis/rehris over the land comprised in Khasra No. 2140/1997/803, measuring 5250.33 sq. meters, which area falls within Municipal Council, Hamirpur.

(3.) Petitioner No. 1, Balbir Chand, started running his business in the month of June, 1987, on the payment of Tehbazari fees to the Municipal Council, Hamirpur. Initially, the Tehbazari fees was '30/- per month, which up to the year 2012 stood increased to '200/- per month. Similarly, petitioner No. 2, Tirath Ram, also started his business at the aforesaid place in the year 1991. Petitioner No. 3, Piar Chand, started his business in the year 1991 on payment of Tehbazari fees and petitioner No. 4, Shakti Chand, started his business in the year 1988 on payment of Tehbazari fees.