BHIM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this writ petition impugning the notice-issued under sub section-1 Clause-b of Section 4 of the Public Premises (Eviction of Unauthorised Occupants) Act 1971. Petitioner also seeks a declaration that the guide-lines by the Cabinet Committee for accommodation dated 10.10.1996 and 19.6.1997 be declared as illegal being violative of the fundamental rights of the petitioner. Petitioner also seeks a further direction to allot an accommodation to the petitioner as per the report of the Public Accounts Committee of the Lok Sabha.

(2.) The relevant facts of the case may be brielly noted:-

(3.) An Interim order was passed on 9.1.1998, directing that the Estate Officer would not pass any final order. Vide another interim order dated 28.1.1999, the petitioner was required to pay a sum of Rs.2,00,000.00 (two lacs) without prejudice to the rights and contentions of the parties towards the arrears for occupation. .