MOHD SYED BABA Vs. CUSTODIAN GENERAL

JUDGEMENT

(1.) THIS is an application for quashing an order of the Custodian General dated 16 -8 -66 directing eviction of the petitioner and arises in the following circumstances.

(2.) THE shop in question being shop No. 11 situate in Rajindra Bazar Jammu was leased out to the petitioner initially for a period of one year with effect from 14 -9 -56. The lease was renewed for another year with effect from 19 -12 -1958 Thereafter the petitioner remained in possession of the shop as a tenant holding over as the rent fixed was accepted by the Custodian. Thereafter there is no dispute at all between the

(3.) PARTIES . On 15 -4 -66 the Custodian gave a notice to the petitioner to show Cause why he should not be ejected from the shop. After hearing the petitioner an order for eviction of the petitioner was made by the Custodian and was upheld by the Custodian General.