HAVALDAR KAILASH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties, the matter is taken up for final disposal. The writ petition is directed against the judgment and/or order dated 2.12.2002 passed by the learned ADJ in appeal preferred under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as 'the Act') by the petitioner against an order of eviction passed by the Estate Officer on 9.11.2002.

(3.) The premises in question, i.e. Shop No.100/1, Shekhawati Lines, Delhi Cantt. was allotted to the petitioner by virtue of a licence agreement dated 1.9.1997 for running a general goods/vegetables and milk shop initially upto 31.8.1998. It is an admitted position that the licence agreement was renewed from time to time and lastly a fresh licence agreement was entered into for the period 1.6.2002 to 30.4.2003. Thereafter, a notice dated 15.6.2002 was issued to the petitioner by the respondent No. 1 for vacation of the said premises. The notice read as under :