SOHAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, the writ petition is taken up for disposal.

(2.) Petitioner by this writ petition challenges the order dated 10.12.2001, passed by the Additional District Judge, dismissing the appeal of the petitioner. An order of eviction had been passed pursuant to the order of cancellation of allotment of the quarter in favour of the petitioner.

(3.) Learned counsel for the petitioner submits that the cancellation of the allotment of the petitioner was not proper as the petitioner had not sub-let the premises. The Authorities had carried out an inspection on 28.4.2000, when one Shri Rajender with his family was found to be staying in the quarter allotted to the petitioner. The occupant duly signed the said inspection report. He claimed to be a friend of the petitioner. It is the respondents" case that thereafter a public notice was taken out, calling upon all employees to remove the breaches and any subletting or parting with possession of public premises by 15th August, 2000. Respondents thereupon again carried out inspection on 26th August, 2000 of other premises including that of the quarter allotted to petitioner. Again, the said Rajender was found to be staying in the quarter while the petitioner was not there.