UNION OF INDIA Vs. ARUNA GUPTA

JUDGEMENT

(1.) Since the learned counsel for the respondent has entered appearance, the caveat stands discharged. CM No.6478/2017 (exemption) Allowed subject to all just exceptions.

(2.) The petitioner states that it is the tenant of the property since 1953. It is urged that the said post office which is situated at Chawri Bazar is an iconic location for the entire area and is a landmark in the area.

(3.) It is further urged that the respondents have filed the present eviction petition under section 14(1)(e) of the DRC Act. However, in the eviction petition instead of giving the address of the premises from where the petitioners are operating in Chawri Bazar, service has been effected through postal department of Delhi through its Chief Post Master General, Meghdoot Building, Third Floor, Link Road, Jhandewalan, New Delhi. The services of the summons were effected on the petitioner on 14.3.2016. On account of co-ordination problems in the department and also in view of the fact that some of the officials dealing with the summons were not legally trained, the petitioner did not take steps within 15 days as required in terms of Sec. 25B of the DRC Act. Accordingly, the ARC passed the impugned order of eviction.