NAVAL SINGH Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) BY this petition, a challenge is laid to order dated 27.08.2013. The petitioner is aggrieved by the said order whereby, he has been directed to vacate and hand over vacant possession of the quarter in issue i.e., Flat No.T -2/Block -36, Type -I, Kalyan Vas, New Delhi (in short the flat).

(2.) A perusal of the order would show that this order came to be passed, based on an inspection carried out by the officials of the PWD Department. The order is demonstrative of the fact that, the officials, had prior information with regard to the aforementioned flat having been, purportedly, sub -let by the petitioner. The impugned order, goes on to record that, when officials of the PWD Department visited the said flat, on 09.11.2012, they met with the son of the petitioner, one, Mr. Ravish, and his wife Ms Geeta, and their children. It is noted in the impugned order that the said members of the petitioner's family appear to have informed the officer concerned, that the petitioner, was residing at Princess Park and was not residing in the said flat.

(3.) I may only note that, after the issuance of the impugned order, which the petitioner says that he received only on 08.09.2013, a representation was made to the respondent on 23.10.2013.