- (1.) The petitioner is aggrieved by the order dated October 8, 1999 by which the movable structure placed by her on the footpath at the Railway Station, Ludhiana, has been ordered to be removed. The petitioner alleges that she is a licensee. She is paying rent. Thus, the respondents are not entitled to remove her from the site.
(2.) The claim is contested by the respondents. In the reply, it has been stated that the petitioner is a trespasser. Photograph at Annexure R.1 has been produced to show that on account of the structure etc. put by the petitioner, the paving of the footpath had become impossible. The traffic was being obstructed. Thus, the orders for removal of the temporary structure were passed.
(3.) Counsel for the parties have been heard.;