(1.) THE petitioner is aggrieved by the order passed by the Appellate Authority under the Public Premises (Eviction of Unauthorized Occupants Act, 1971) (for short, the Act) whereby it affirmed the order passed by the Estate Officer on 28.11.2011 ordering the eviction of the petitioner from the unauthorized premises.
(2.) THE case of the petitioner is that since 1937 his grand father late Udai Singh had been in possession of the land and property, comprised in khata/ khatauni No 56/72, khasra No. 220, measuring 33.75 sq. meters situate at Shimla. After his death in 1989, the same is possessed by the petitioner.
(3.) IN 1958 the then Administrator of Union territory of Himachal Pradesh accorded sanction to carry out additions and alterations and re -construction of stall. The then Shimla Municipality sanctioned the plan, pursuant to which the grand father of the petitioner carried out extensive additions and alterations in the existing premises in the year 1959.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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