ANUSUIYA Vs. STATE

JUDGEMENT

(1.) With the consent of the learned counsel appearing for both the parties, the main writ petition is taken up for hearing.

(2.) The premises involved in the present writ petition is 5476, right side flat, Second Floor, 70, G.B. Road, Delhi where the petitioner claims to be living as a tenant. An order was passed on 23rd August, 2003 by the Sessions Court while convicting the accused, for sealing the premises described above in exercise of the powers under Section 18 of The Immoral Traffic (Prevention) Act, 1956 (hereinafter referred to as 'The Act'). The said Section reads as under :-

(3.) Orders passed by the Magistrate or Court under sub-section (1) or sub- section (2) shall not be subject to appeal and shall not be stayed or set aside by the order of any Court, civil or criminal, and the said orders shall cease to have validity after the [expiry of one year or three years, as the case may be] :