- (1.) Petitioner has sought quashing of orders Annexures P1 & P3 dated 10.04.1997 & 06.11.2001 respectively whereby his eviction from the plot in dispute has been ordered and he has also directed to pay arrears of rent amounting to Rs. 24283.70/- as damages being unauthorized occupant. Learned counsel appearing for the petitioner has assailed the orders. According to him, there is nothing on record to show that petitioner is in unauthorized possession of the plot in dispute as he took the same on rent and constructed shop thereon by spending huge amount. Besides, petitioner was in continuous possession of the land since very long time. Thus, impugned orders are unsustainable.
(2.) Plea has been opposed by learned counsel appearing for respondent No. 4. According to him, plot in question was given on rent to Manohar Lal who has sub-let the same to petitioner. As petitioner stopped paying rent, proceedings under Public Premises Act were initiated against him. According to him, petitioner being un-authorized occupant of the shop in question has rightly been evicted by the authorities.
(3.) I have heard learned counsel for the parties.;