KHIA RAM DEAD Vs. DURGA PARSHAD

JUDGEMENT

(1.) This writ petition was originally filed by Khia Ram, Subsequently, he died and his legal representatives were brought on record as petitioners in the writ petition.

(2.) Khia Ram filed this writ petition praying for the, issuance of an appropriate writ quashing two orders (Annexures 'C' and 'E'), dated 31-7-1964 and 26-8-1964, passed by Shri Manohar Lal, Competent Authority under the Slum Areas (Improvement and Clearance) Act, 1956. The respondents to the writ petition are: (1) Durga Parshad, (2) Smt. Jetho Rani, wife of Durga Parshad, (3) Smt. Promila, daughter of Durga Parshad, and (4) Shri Manohar Lal, Assistant Commissioner (Slum) with powers of Competent Authority under the Slum Areas Act, 1956.

(3.) Khia Ram was a tenant of the aforesaid respondents Nos. 1 to 3 in respect of a shop No. 5464, Ward No. VI, situated in Chandni Chowk, Delhi, on a rent of Rs. 193.31 p. per month. He was carrying on cloth business in that shop.