HARI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner seeks quashing of order dated 17.10.2020 passed by the District Judge dismissing the appeal filed by the petitioner under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 on the ground of limitation.

(3.) Learned counsel for the petitioner contends that the proceedings were taken up through video conferencing on account of COVID-19 lockdown and no notice was received by the petitioner and they were not heard at the time when the impugned order was passed.