YOUNG MENS TENNIS CLUB Vs. NDMC

JUDGEMENT

(1.) Present matters have been placed before this Court in pursuance to the communication dtd. 23/9/2022 received from the Officiating Principal District and Sessions Judge (Hqs.), Delhi. These are the appeals under Sec. 9 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971. The present appeals were taken up for hearing by the learned Principal District and Sessions Judge (Hqs.), Delhi. During the course of hearing, vide order dtd. 22/12/2021, the learned Principal District and Sessions Judge (Hqs.), Delhi passed the following order:-

(2.) In view of this order, the matter was transferred to the learned ADJ-11 (Central), Tis Hazari Courts, Delhi. Subsequently, Sh. Mukesh Kumar Gupta, the learned Judge presiding over the Court of ADJ, Central Delhi was transferred and Sh. Praveen Singh joined as learned ADJ-11 (Central), Tis Hazari Courts, Delhi.

(3.) On 21/9/2022, the learned counsel for the petitioner raised an objection that in view of Sec. 9 of the PP Act, the present appeal can be heard either by the District Judge or by a judicial officer in that district having not less than 10 years service as Additional District Judge.