SURESH Vs. NDMC

JUDGEMENT

(1.) Cm No. 32581/2016 (Exemption)

(2.) Learned counsel for the petitioner submits that the order under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 has been passed against the father of the petitioner and not against the petitioner. The father of the petitioner has already challenged the order by filing an appeal before the District Judge.

(3.) Counsel submits that the OA No. 2726/2016 filed by the applicant/petitioner sought relief to regularize the NDMC Quarter No. 205, Valmiki Sadan, New Delhi 110001 in the name of the petitioner after the retirement of his father and to quash the eviction order passed by the Estate Officer.