DR. SHEKHAR SHAH Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) The unsuccessful petitioner in W.P.(C) No.4020/2014 is the appellant before us.

(2.) The said writ petition, which was filed challenging the notice dated 23.06.2014 issued under Section 4(12) of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (for short 'the PP Act') calling upon the petitioner/appellant herein to show cause as to why an order of eviction should not be made from the schedule property, was dismissed by the learned Single Judge by the order under appeal.

(3.) The schedule property was described as "Kumkum Bangla" and the open portion of land appurtenant thereto at North -East corner of Sirmur Plot forming part of and within the boundaries of new Maharashtra Sadan, Kasturba Gandhi Marg, 7, Faridkot House Lane, New Delhi,