ABDUL HAQ Vs. HAFIZ ABDUL RASHID

JUDGEMENT

(1.) During hearing of petition U/Art. 227 of the Constitution following question was referred to a D.B. by Single Judge :-

(2.) Competent Authority granted permission to execute order of eviction obtained before the coming into force of the Act. (In para 3, Section 19 is reproduced.)

(3.) Thus in granting or refusing to grant the permission under Sub Section (3) one of the factors to be taken into account by the Competent Authority is whether alternative accommodation within the means of the tenant would be available to him if he were evicted.