HARISH SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) IN this petition the learned counsel for the petitioners only pressed for following reliefs

(2.) DURING the continuance of the lease aforesaid, there was reorganization of the State in the month of November, 1966 and the demised premises were vested in the State of Himachal Pradesh and came under the management and control of the Estate Officer, H.P. Public Works Department and the Executive Engineer-respondent No.3.

(3.) THE Estate Officer had issued a notice on 8.5.1972 under sub Section (1) of Section 4 of the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1973 (hereinafter referred to as the Act), for the eviction of the petitioner Tirlok Chand Sood in the following manner:-