MAHINDER SINGH Vs. ESTATE OFFICER DELHI STATION

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) It is stated that an additional affidavit in terms of the order dated 8th November, 2004 has been filed. The said affidavit was not on record and during the hearing, a copy was made available for perusal. Let the original affidavit, as filed, be placed on record.

(3.) By this writ petition, petitioner seeks quashing of the judgment dated 17th December, 2002 passed by Shri Raghubir Singh, Addl. District Judge dismissing petitioner's appeal against the order of eviction passed under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 dated 16th November, 2002. The order of eviction was passed on account of sub-letting of part of quarter No. T-12/2, Uri Enclave, Delhi Cantt to one Havaldar Ramesh Malik and his family. The order of eviction also referred to some additional unauthorised construction. However, this ground had not been mentioned in the show-cause notice issued.