MOHD. FAHEEM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) BY this petition filed under Articles 226 and 227 of the Constitution of India, the Petitioner seeks to challenge the order dated 22.11.2010 passed by the learned District Judge and the order dated 21.4.2006 passed by the learned Estate Officer.

(2.) BRIEF facts of the case relevant for deciding the present petition are that the Petitioner was in occupation of premises at No. 3, Ashoka Road Compound, New Delhi for a long time. That on 23.9.2000 a show cause notice for eviction under the Public Premises Act, 1971 was issued to the Petitioner and thereafter an eviction order dated 21.4.2006 was passed against him. Consequently, the Petitioner filed an appeal under Section 9 of the PP Act which vide judgment dated 22.11.2010 was dismissed. Feeling aggrieved with the abovesaid two orders, the Petitioner has preferred the present petition.

(3.) I have heard learned Counsel for the Petitioner at considerable length and gone through the records.