BHISHMA NARAIN SINGH Vs. ESTATE OFFICER

JUDGEMENT

(1.) The petitioner had filed this writ petition, seeking quashing of the judgment/order dated 7.8.1998, passed by the Additional District Judge in P.P.A. No. 2/98, by which the appeal of the petitioner against the eviction order dated 19.12.1997 was dismissed.

(2.) The petitioner happens to be the former Governor of States of Assam, Tamil Nadu, Meghalya and Arunachal Pradesh. Petitioner claims that on account of the duties discharged by him in the aforesaid assignments and public offices, there is a grave threat to his life from several terrorists bodies. The petitioner's case is that on account of security considerations, the petitioner had been allotted the Flat No. C-1/1, Pandara Park, New Delhi by the Government. The petitioner was initially placed in "Z" security category. This was subsequently reduced to "Y" category.

(3.) The petitioner in this writ petition as well as in other Writ Petition bearing No. 1536/96 had challenged the categorisation of his security as "Y" category. The petitioner, therefore, sought retention of this accommodation on the ground that if his security is assessed properly, he would be entitled to continue to occupy the present accommodation.