PREM KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL these intra court appeals are preferred impugning the common judgment dated 10th April, 2012 of the learned Single Judge dismissing WP(C) Nos. 6850/2007, 6849/2007, 6852/2007, 6851/2007, 6848/2007 & 6853/2007 respectively preferred by the appellants herein. The said writ petitions were preferred impugning the orders dated 15.09.2007 of the District Judge exercising powers as Appellate Authority under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 and dismissing the appeals preferred by the appellants against the orders of the Estate Officer of eviction against each of the appellants from the shops/quarters in respective occupation of the appellants President's Estate Market, Rashtrapati Bhavan, New Delhi.

(2.) THE learned Single Judge has observed/found -

(3.) WE, however do not find any merit in the aforesaid contention. The second Notice under Section 4 of PP Act dated 30th July, 2003 was quashed by this Court for the reason of not giving the mandatory 7 days time to show cause and with liberty to the respondent to issue fresh notices under Sections 4 and 7 of the PP Act. Thus it cannot be said that the fresh notices dated 25th September, 2003 served on the appellants were barred by res judicata.