LAXMAN MAHATMA Vs. URBAN IMPROVEMENT TRUST, BIKANER

JUDGEMENT

(1.) This revision petition is directed against judgment and decree dated 08.02.2019 passed by the Civil Judge, Bikaner, whereby the suit filed by petitioner-plaintiff under Section 6 of the Specific Relief Act, 1963 ('the Act of 1963') has been dismissed as not maintainable.

(2.) The suit was filed by the plaintiff, inter alia, with the submissions that shop No. 4 situated at Indra Market, opposite PBM Hospital, Bikaner belongs to the defendant-Urban Improvement Trust, Bikaner ('UIT'). The same was let out to the plaintiff on 01.04.1980 with monthly rent @ Rs. 220/- as the plaintiff was the highest bidder. Lease-deed was executed on 08.08.1980, which was duly registered. The rent later on was revised, the electricity connection in the shop is in the name of the plaintiff, which was later on disconnected. It was alleged that since 19.04.1997, the defendant illegally started dispossessing the plaintiff from the shop, the plaintiff raised oral objections that he can only be dispossessed after taking due process of law, whereon, proceedings were initiated before the Estate Officer under the Rajasthan Public Premises (Eviction of Unauthorized Occupants) Act, 1964, which were not decided. Again in March, 2007 illegal proceedings were initiated for dispossessing the plaintiff, however, they could not dispossess the plaintiff till February, 2016, however, on 09.03.2016, suddenly the defendant trespassed over the shop and placed their lock. It is claimed that the plaintiff was entitled to possession of the shop alongwith mesne profit. Notice under Section 89 of the Rajasthan Urban Improvement Act, 1959 ('the UI Act') was given, however, despite notice, the possession has not been handed over. Based on the above submissions, relief was claimed seeking possession of the shop, mesne profit and costs of the litigation.

(3.) Despite repeated opportunities, as the defendant did not file its written statement, the same was closed by the trial court on 02.06.2018.