GUMAN MAL LODHA, J. - (1.) THIS an Ex -soldier's tell tale of turmoil and suffering and pitiable plight of victim of injustice in Courts of justice, on account of denial even of the compensation of the canteen which was taken possession by the State and given to third parties.
(2.) THE facts as involved and the controversy relates back to the scheme of re -settlement of military ex -servicmen under which he was granted a piece of land on premium of Rs. 60/ - per year in the compound of Collector, Bhilwara in December, 1955. It would not be worthwile to mention in detail the entire facts as they are contained in the judgment of the first appellate court and mostly they are not in dispute. The controversy has been further shortened by the frank and fair concession of Mr. Hukam Chand Jain, learned counsel for the appellant that he would not like to press for getting any damages or compensation for deprivation from the right of lease and user of the canteen, nor he would now claim that the canteen should be given to his client again on the basis of any permanent lease.
(3.) ALL that he claims is that whatever amount has been spent by the ex -soldier Mangilal on the construction of this canteen should at least be paid to him when the canteen had been taken away by the Government without payment of its price or cost and he has not been even allowed to remove the structure.;