JAGAT TALKIES DISTRIBUTORS Vs. M C D

JUDGEMENT

(1.) THE present appeal is directed against the order dated 3rd December, 2007 passed by the learned Single Judge dismissing the writ petition filed by the appellant herein.

(2.) THE said writ petition was filed by the appellant being aggrieved by the order of the Appellate Authority dated 25th October, 2007 which was passed under the provisions of Section 9 of the Public Premises (Eviction of Unauthorized occupants) Act, 1971 upholding the eviction order passed by the Estate Officer on 16th February, 2005. We have heard the learned counsel appearing for the appellant as well as the counsel appearing for the Municipal Corporation of Delhi.

(3.) COUNSEL appearing for the appellant has submitted before us that the order passed by the learned Single Judge is required to be set aside and quashed as the reasons given by him for dismissing the writ petition are erroneous. In order to appreciate the aforesaid contentions we have examined the records.