RAJBIR SINGH Vs. DELHI CANTONMENT BOARD

JUDGEMENT

(1.) The present writ petition has been filed seeking directions for setting aside the Demolition Notice dtd. 15/10/2025.

(2.) Learned counsel for the petitioner submits that the petitioner is aggrieved by the impugned order dtd. 27/8/2025, issued by the General Officer Commanding-in-Chief Western Command, Chandimandir in Appeal No. 04 of 2024 and Demolition Notice dtd. 15/10/2025 issued under Sec. 320 of the Cantonments Act, 2006.

(3.) It is submitted that the petitioner has been in possession of property bearing No. V-15, Village Old Nangal, Delhi Cantonment-110010, for the last 40 years and the same is used for residential purposes.