R.K.GANDHI Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS writ petition was preferred by the petitioner praying for the following reliefs:

(2.) THE matter regarding the eviction of the petitioner was subject matter of proceedings before the Sub Divisional Collector, Solan District, in case No. 10/13-A of 2000. Proceedings had been initiated under the Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 seeking eviction of the petitioner from Industrial Plot No. 2, Sector 1, Parwanoo and recovery of the amounts as claimed on account of lease money etc. by the Himachal Pradesh Housing Board.

(3.) THE other prayer which survives was regarding the registration of the petitioner with the Industries Department which has been cancelled by them. On the facts on record herein it has been held that the petitioner is not in breach of any of the terms of allotment, he has not violated any of the conditions of the lease and that the temporary disruption in production is explainable, there is no justification that the petitioner's prayer for re-registration should not be considered. The petitioner's prayer for quashing deregistration of his industrial unit by respondent No. 2 on 25-11-00 (Annexure P-4/G) and for restoring the original registration dated 21-06-83 (Annexure P-2/C), is allowed. It is directed that the respondents will register the industrial unit of the petitioner within a period of eight weeks from today if there is no other impediment in law. This writ petition is disposed of. There shall be no order as to costs.