STATE OF U P Vs. SATYA NARAIN KAPOOR
LAWS(SC)-2004-10-54
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on October 26,2004

STATE OF UTTAR PRADESH Appellant
VERSUS
SATYA NARAIN KAPOOR Respondents

JUDGEMENT

R.C. Lahoti, C.J. - (1.) Leave granted in SLP (C) No. 13096/1995.
(2.) In one of the prime commercial areas of the city of Allahabad, known as Chowk Sabzi Mandi, there are situated two shops described as Nazul Shop Nos. 195 and 196 the area whereof is 63 sq. ft. each.
(3.) We are not concerned with the earlier controversy relating to the allotment and several claimants to the shops. The fact remains that on 30.10.1991, the District Magistrate directed the Nagar Mahapalika to have the shops vacated so as to be available for fresh allotment through public auction inasmuch as the shops were continuing in illegal occupation -- shop No. 195 in the occupation of Mohammad Ali and shop No. 196 in the occupation of Anoop Kumar son of Satya Narain Kapoor.;


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