JAI GOPAL BEDI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) W.P. (C) 4426/2020, CM APPLs. 15937/2020 & 18511/2020

(2.) The petitioners impugn the common order dated 03.07.2020 passed by the learned District Judge, Tis Hazari Courts, Delhi (West), Delhi in PPA Nos. 13/2016, 14/2016, 15/2016, 16/2016, 17/2016 and 18/2016, under Section 9 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 ('the PP Act'). The said order upheld the eviction order dated 22.8.2016, passed by the Estate Officer, under Section 5(1) of the PP Act.

(3.) It is the contention of the petitioners that the impugned order is replete with errors, inasmuch as: