ARUN SHARAN Vs. UOI

JUDGEMENT

(1.) BY this petition filed under Article 226 of the Constitution of India, the petitioner seeks to challenge the order dated 30.10.2010 passed by the learned District Judge IV, whereby the appeal filed by the petitioner under Section 9 of the Public Premises (Eviction of Unauthorized Occupants) Act was dismissed.

(2.) BRIEF facts of the case relevant for deciding the present petition are that the father of the petitioner Sh.Kirpal Saran, was allotted a fruit stall on the first floor in Nirman Bhawan on 28.5.1965, which licence was renewed from time to time. That the father of the petitioner expired on 23.6.2007 and the respondent terminated the licence in respect of the said stall. That the petitioner applied to the respondent for the regularization of the said stall which was rejected and eviction proceedings were initiated against him and an eviction order dated 27.8.2010 was passed against him by the learned Estate officer. That the petitioner preferred an appeal against the order of the learned Estate Officer which vide order dated 31.10.2010 was dismissed and feeling aggrieved with the same, the petitioner has preferred the present petition.

(3.) I have heard learned counsel for the parties.