Shree Chandrashekhar, J. - (1.) Challenge in the present Letters Patent Appeal is to the order dated 05.11.2012 passed in W.P. (C) No. 2518 of 2010.
(2.) Heard learned counsel appearing for the parties and perused the documents on record.
(3.) On 13.09.1999, the appellant was alloted Qr. No. CD- 451/2 for 11 months on Lease and License basis. It was renewed once for the period between 01.08.2000 and 30.06.2001 and thereafter, the appellant made an application seeking long-term renewal on one time payment of Rs. 1,50,000/- vide application dated 29.11.2000 however, the long-term lease was not granted and the appellant continued in occupation of the said quarter. The appellant initially approached this Court in W.P. (C) No. 6439 of 2003 against the notice issued on 09.12.2003, which was dismissed and thereafter, he preferred a Letters Patent Appeal being L.P.A. No.580 of 2005, which was also dismissed. Thereafter, a proceeding was initiated against the appellant under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971. By order dated 22.01.2008 passed in Case No. P.P. Act/ 2004-05 under Section 5 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971, the appellant was declared in unauthorized possession of the quarter and thus, an order of eviction was passed. The appeal being Misc. Appeal No. 05 of 2008 filed by the appellant was dismissed by order dated 12.06.2009. The appellant thereafter, preferred a Civil Review being Civil Review No. 04 of 2009, which was also dismissed by order dated 28.04.2010. The appellant, thereafter, approached this Court in W.P.(C) No. 2518 of 2010, which has been dismissed by the impugned order dated 05.11.2012.;