(1.) Heard learned counsel for the parties. The petitioner has preferred this writ petition under Article 226 of the Constitution of India. Various authorities under the State of Sikkim, i.e., respondents no. 1, 2, 3, 4 ,5 , 6 and 7 have been arrayed, respondents no.8 is the private respondent and respondent no.9 is the proforma respondant.
(2.) A perusal of the writ petition reflects that the petitioner claims to be the descendant of one late Darsanram who had constructed two storied wooden house with GCI roof situated at Upper Rangpo Bazaar, East Sikkim. According to the petitioner, late Darshanram was the absolute owner of the two storey wooden house along with the godown. It is claimed that he was the secondary holder of parcha of the land situated at Rangpo Bazaar. Copy of the parcha is annexed.
(3.) According to the petitioner, after the demise of late Darshanram, the petitioner's grandfather came into possession of the said property and was running a grocery shop vide trade licence dtd. 10/5/1971. A certificate referred to as legal heirs' certificate along with a family tree is also annexed to the writ petition.