VINEET SARAN,MANOJ KUMAR GUPTA,JJ. - (1.) Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the State-respondents and have perused the record. In view of the nature of the order, which is being passed, this writ petition is being disposed of without issuing notice to the respondent - Nagar Palika Parishad, Anoopshahr, district Bulandshahr. However, in case the said respondent is so aggrieved, it shall be at liberty to file an application for modification, variation and/or recall of this order.
(2.) The case of the petitioner is that he was allotted a shop by the Nagar Palika Parishad for which an agreement was entered into between the petitioner and the Nagar Palika Parishad. Initially the shop was given on rent for the fixed period but the petitioner continued to be in possession even after the said period and claims to be paying rent regularly month by month. The petitioner now apprehends that under the garb of some demolition drive the tenanted shop is likely to be demolished, resulting in eviction of the petitioner.
(3.) Having heard learned counsel for the parties as well as considering the facts and circumstances of this case and keeping in view that the petitioner had entered in possession of the shop as tenant by way of an agreement, we dispose of this writ petition with the direction that the respondents shall not evict the petitioner except in accordance with law.;