JAGDISH RAJ SHASTRI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Caveator has been heard.

(2.) By way of the instant appeal, the appellant assails the order dated 19 th November, 2019, whereby the learned Single Judge has vacated the interim order dated 05th November, 2019.

(3.) The facts giving rise to the present appeal are not in dispute. It is not disputed that the Tourist Reception Centre, Reasi was given to the appellant for a period of five years only with effect from 30th January, 2014 on an annual franchise fee of ₹ 7,21,121/- The amount of the franchise fee had been paid by the appellant only for a period of one year and thereafter he is in default.