RIKHI RAM Vs. STATE OF PUNJAB
LAWS(P&H)-1975-4-24
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 10,1975

RIKHI RAM Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) The petitioner is owner of two shops situate in Kila Chowk, Patiala. They bore distinct numbers, i.e. 2489/2 and 2490/2. At present they bear Property Tax No. B-36/414.
(2.) It is alleged that the shop bearing No. 2489/2 was constructed more than 70/80 years ago and its structure continues to be the same till to-day. The Chhappar was also constructed long back and continues to be the same.
(3.) The shop bearing No. 2490/2 was constructed by the petitioner after getting its plan duly sanctioned by the Municipal Committee on April 4, 1961. The Chhapar on the first floor of this shop was constructed in the year 1962 after getting the plan sanctioned on April 3, 1962.;


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