UMESH JOSHI Vs. SOUTH EASTERN RAILWAYS

JUDGEMENT

(1.) Heard.

(2.) This is a civil revision filed by the appellant under Section 115 of the C. P. C. against the order dated 30-6-2005 passed by the District Judge, Rajanandgaon in Misc. Civil Appeal No. 8/97, which in turn arise out of order dated 16-9-1997 passed by the Estate Officer, under Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter for short called 'the Act') in Case No. E/Comm1/1/90.

(3.) By impugned order, the first appellate Court allowed the appeal filed by the revision petitioner in part and in consequence modified the order passed by the Estate Officer under Section 7 of the Act impugned in the appeal partly in favour of the revision petitioner to the extent indicated infra.