DELHI DEVELOPMENT AUTHORITY Vs. GANGA AUTOMOBILES LIMITED

JUDGEMENT

(1.) This revision petition alongwith CM 2642/99 is filed by the petitioner, Delhi Development Authority(hereinafter referred to as `the DDA') against the judgment of the Additional District Judge dated 2nd November, 1996, passed in PPA613/95. The aforesaid judgment was passed in an appeal, preferred by respondent No.1 herein, i.e., Ganga Automobiles Limited against an eviction order dated 21st March, 1994, passed by the Estate Officer, directing the eviction of the respondent No.1, Ganga Automobiles Limited which is now in liquidation and is represented by the OL's counsel, Shri S.K. Luthra.

(2.) The sole reason given by the ADJ in the aforesaid judgment for allowing the appeal filed by the respondent Company against the eviction order dated 21st March, 1994 is that the provisions of Section 4 of Public Premises (Eviction of Unauthorized Occupants) Act, 1971(hereinafter referred to as `the Act') were not followed inasmuch as the Notice dated 12th March, 1990 was not accompanied by any grounds. The ground given in the said notice has been extracted in Para 8 of the aforesaid judgment and reads as follows:

(3.) The main reasoning of the impugned judgment is to be found in the following words: