ASIF ALIM SAIT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners, in this petition, claim to be the owners in possession of property bearing b. c. No. 178 comprised in survey No. 157, havelock road, camp: belgaum.

(2.) IN this petition, the petitioners have prayed for quashing of the notices dated 6th of january, 1989, 10th of february, 1989, 29th of may, 1989 and 21st of june, 1989, copies of which have been produced as annexures-b, c, d and e respectively, issued by the cantonment board, belgaum (hereinafter referred to as "the board" ). They have also prayed for a declaration that sub-section (1) of Section 185 of the cantonments act (hereinafter referred to as "the act") as unconstitutional and void in law.

(3.) A few facts that may be relevant for disposal of these petitions, may be briefly stated as hereunder: