GOVIND SINGH Vs. STATE DELHI ADMN

JUDGEMENT

(1.) This petition under Article 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure has been filed for quashing the order of respondent No.3, Deputy Commissioner of Police dated 1st December, 1987. The order reads as under :

(2.) This order was passed by the Deputy Commissioner of Police under Section 33 of the Delhi Police Act. Section 33 of the Delhi Police Act reads as under:

(3.) Mr. Mehra, the learned counsel appearing for the petitioner submitted that the order passed by the Deputy Commissioner of Police on 1st December, 1987 is entirely illegal, beyond the scope of Section 33 of the Delhi Police Act and without jurisdiction. According to Mr. Mehra, the question of title cannot be determined or adjudicated by the Deputy Commissioner of Police in the proceedings of Section 33 of the Police Act.