BARKHA RAM Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India impugns the order [dated 11th January, 2018 in PPA No. 296/2016 of the Court of District Judge, New Delhi acting as Appellate Officer under Section 9 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (PP Act)] of dismissal of appeal preferred by the petitioner against the order [No. EC/09/AD/LIT/2016/T-1(Sub) dated 29th August, 2016 of the respondent No. 4 Estate Officer, Directorate of Estates] of eviction of the petitioner from quarter No. E-195, Moti Bagh, New Delhi allotted to the petitioner by virtue of his employment as Multi-Tasking Staff in the Ministry of External Affairs, New Delhi.

(2.) This petition came up first before this Court on 5th February, 2018 when notice thereof was ordered to be issued and coercive action restrained.

(3.) The record of the District Judge requisitioned in this Court has been received and the counsels have been heard.