NEHA TELEVISION NETWORK Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. R.K. Rajan on I.A. No.5465 of 1997 for staying the impugned order dated 15th September, 1997 passed by the D.I.G., C.R.P.F., Mokama Ghat whereby the petitioner's application for renewal of the licence in extending the period with effect from 21st September, 1996 has been rejected and the petitioner has been directed to remove antenna installed by him after 21.9.1997 within three days, i.e. 24.9.1997.

(2.) IT is submitted that by virtue of an agreement dated 22nd September, 1995 arrived at between the parties, i.e. the petitioner and D.I.G., C.R.P.F., Mokama Ghat, the petitioner has been granted a licence to instal the antenna for one year, i.e. with effect from 22nd September, 1995. to 22nd September, 1996. It is admited position that after the lapse of contractual period of licence neither the licence is renewed nor the petitioner is permhted to remain in possession in pursuance of the licence agreement dated 22nd September, 1995.

(3.) IT is submitted that the petitioner cannot be evicted from the premises except in due process of law, i.e. applying the provisions of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter to be referred to as 'the Act').