KRISHAN LAL Vs. RAMO DEVI

JUDGEMENT

(1.) This petition preferred under Article 227 of the Constitution of India is directed against an order dated the 6th of November, 1971, made by the Competent Authority under Act 96 of 1956, Slum Areas (Improvement and Clearance) Act, 1956 (hereinafter called "the Act") whereby permission was granted to the respondent Tinder section 19 of the Act to initiate eviction proceedings against the petitioner.

(2.) The application preferred under section 19 of the Act sought permission to initiate proceedings for the petitioner's eviction from shop No. 5273, Ram Bhawan, Kohlapur Road, Subzimandi, Delhi, on the ground that the petitioner had caused substantial damage by raising unauthorised construction and that he had misused the tenanted premises. The petitioner contested the application and urged that he was a poor man and will create another slum if he were to be evicted. Section 19 of the Act is:-

(3.) I have come across several orders passed by the competent authority which show a disregard of rule 7 framed under section 40 of the Act That rule is :-