MADAN MOHAN GOYLE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 3rd December, 1975 passed by Mr. O.P. Singla, Additional District Judge, Delhi arising out of an appeal under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as 'the Act') against the order of the Estate Officer, Directorate of Estates, Nirman Bhawan, New Delhi under Section 5 of the Act. The brief facts of the case are that an order of eviction was made against the petitioner on 29th March, 1975 from Shop No. 189, Mohan Singh Market, New Delhi on account of his being declared as an unauthorised occupant. The reason for issuing the order is stated in the notice dated 19th October, 1973 which reads as below:

(2.) Notice in the petition was issued and subsequently it was discovered that there was some omissions in the posting of books of accounts and, therefore. Rule in the petition was also issued. The following order was made on 27th April, 1976 which reads as below:

(3.) Subsequently when rule was issued on 25th May, 1976 and the interim order of stay of dispossession was granted in C.M. No. 2468/75 which reads as follows: