PREMLATA BHATIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The questions that arise for consideration in this case, inter alia, are:-

(2.) The petitioner submits that she is not an "unauthorised occupant" and, therefore, the order of eviction passed by the Estate Officer on 16.10.1990 under Section 5 of the said Act as well as the appellate judgment dated 22.7.1992 of the Additional District Judge confirming the order need to be set aside and quashed. The petitioner has also sought the quashing of the letter dated 2.9.1987 whereby the license in favour of the petitioner in respect of the premises in question was cancelled.

(3.) The petitioner was inducted as a licensee by the Respondents on 19.8.1975 by way of a License Deed executed on that date in respect of Shop No. 10, Asia House Market, New Delhi. Clauses 1, 2 and 8 of the said License Deed are as under: