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Judgment
6 paragraphs · 92 words
Manoj Kumar Tiwari, J
1.
According to the petitioner, his godown was leased out to Senior Marketing Officer, Laksar for storage of food grains.
2.
By means of this writ petition, petitioner has sought a direction to the respondents to vacate the said godown.
3.
Such relief cannot be granted in a writ petition and the only remedy available to the petitioner would be to file an eviction suit.
4.
In such view of the matter, the writ petition fails and is dismissed.
5.
There will be no order as to costs.