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Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  You better complain in municipality and get back your shop. If not municipality cares file injunction suit and obtain temporary injunction and police aid petition and vacate him with the help of police.

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  Dear Sir, You have two options one is, you can over power and get possession of the same since all the records are in your favour including rent paid receipts. Secondly you can approach civil saying he is in permissive possession and you get possession of the same by a Court order.

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  Sir, Haryana state municipal act to be followed in this case.

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  Contact me immediately - 7599486095 and 9810058775

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  File civilly suit

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  You can very well file a case under rent control act of your state by arraying against the present tenant and also make concerned municipal committee as second party in the case. But you should make sure " on what ground you require the premise" . it should be genuine and proved it is your bona fide need, before the court of law.
MJRAMLAW  

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  Mr. Kumar, I understood your situation, you get the shop from Municipal authority and sub-let it to other person and now facing problem. you please clear below mentioned points for getting proper legal guidance from me. 1. Do you have any written agreement with the Municipal Authority ? 2. Do you have any written agreement with your tenant ? 3. If you have any kind of written agreement, please send me the copy of those agreement. 3. Please clearly inform the legal jurisdiction I mean state name, name of the municipal authority etc. So that I can able to guide you properly. If Municipal authority issued rent receipt in the name of you, it means still you are the lawful owner of that shop. So don't worry there are so many legal ways to getting the possession of that shop. So please clear above mentioned points so that I can able to guide you properly. With Regards Ratul Banerjee
Ratul Banerjee 

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  Varify the agreement deed made between you and municipal council .if it debars to sublet ,than varify your condition of agreement whether oral or written on what condition you can retain your shop.take help of the police or civil court for retain the property

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  Varify the agreement deed made between you and municipal council .if it debars to sublet ,than varify your condition of agreement whether oral or written on what condition you can retain your shop.take help of the police or civil court for retain the property

Question :  A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE

Subject :  EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Answer By Lawyer :  Ask municipal committee to file the case on the basis of sub letting, only landlord can claim the premises.