SK CLINICS Vs. STATE

JUDGEMENT

(1.) ADMITTED .

(2.) PETITIONERS were in possession of shops as lessees. This lease was valid uptil 1994. The grievance of the petitioners is that they were dispossessed and this dispossession was contrary to law. It is urged that the possession should be restored in their favour or in the alternative they be given alternate sites.

(3.) THE stand taken by respondents no. 2 and 3 is that the lease came to an end in the year 1994. Earlier to this the shops were gutted in fire. It is these circumstances submitted that the possession was taken from the petitioners. It is submitted that these shops were re -constructed and were re -allotted.