DIVA SINGH Vs. ESTATE OFFICER

JUDGEMENT

(1.) The present petition has been filed challenging the impugned judgment dtd. 7/10/2022 passed by the learned Principle District and Sessions Judge, Patiala House Courts in PPA No. 13/2020. By the impugned judgment, appeal of the petitioner under Sec. 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (PP Act) was dismissed. Thus, eviction order dtd. 27/7/2020 passed by the learned Estate Officer under Sec. 5(1) of the PP Act was upheld.

(2.) The petitioner was a member of the Income Tax Appellate Tribunal (ITAT), having superannuated on 24/4/2023.

(3.) Facts in brief, as emerging from the petition are that while being in service, upon her transfer to Delhi from Kolkata, petitioner had been allotted official residential accommodation at C-1/2, Tilak Lane, New Delhi. She continued to occupy the said premises. Thereafter, on 30/1/2017 the petitioner was transferred from the Delhi Bench of ITAT to Chandigarh Bench of ITAT. She was thus allowed two months' time as retention period of the aforesaid residential accommodation by the appropriate authority on 27/1/2017.