PRITAM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner seeks quashment of Annexure P-12, dated 10.7.2009, whereby the request of the petitioner for granting of lease was rejected.

(2.) IN fact, earlier a civil suit was filed by the petitioner herein, seeking declaration with a consequential relief of permanent prohibitory injunction qua the suit land bearing Khasra No. 2350/2272/1. The learned trial Court held that no such lease was ever granted by the respondents in his favour. But the plaintiff had constructed a Go-down thereupon and the respondents can only eject him in accordance with law. Precisely, the learned trial Court in para-30 of its judgment observed as follows:

(3.) IN CMP No. 6533 of 2009, on 30.9.2009, the Division Bench of this Court passed the following order: