SANJEEV BHATIANI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common order, the Court proposes to dispose of eight petitions filed by the same petitioner against the respondent No.1/Union of India (UOI) and the respondent No.2/Delhi Cantonment Board (DCB), in respect of the same property, seeking the same relief.

(2.) The present petitions have been filed by the petitioner in respect of premises bearing No.III/1/2E, Shastri Bazar, situated in the Delhi Cantonment area praying inter alia that the orders passed by the respondent No.2/DCB on different dates in respect of the subject premises under Sections 340, 248 and 320 of the Cantonments Act, 2006 (hereinafter referred to as 'the Act'), be quashed.

(3.) Briefly stated the facts of the case are that the petitioner is the occupant of the subject premises that is governed by the Act. Vide communication dated 13.7.2012, described as a "Notice", the Chief Executive Officer of the respondent No.2/DCB, in exercise of the powers conferred upon him under Section 248 (1) of the Act, had directed the petitioner to stop any erection/re-erection at the subject property and further, in case the erection had been completed by him, it was directed that the same should be demolished within thirty days from the date of receipt of the said notice.