CHAMAN LAL Vs. DELHI JAL BOARD AND ORS

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India impugns the order [dated 27th January, 2017 in PPA No.49/2016 of the Court of District & Sessions Judge, South-East, Saket Court, New Delhi] of dismissal of appeal under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (PP Act) filed by the petitioner against the order dated 21st October, 2016 of the Estate Officer of the respondent Delhi Jal Board (DJB) of eviction of the petitioner from Quarter No.37, Type-II, Okhla, Sewage Disposal Works, New Delhi.

(2.) The petition came up first before this Court on 17th March, 2017 when the counsel for the petitioner stated (i) that the petitioner is an erstwhile employee of DJB having retired from service on 31st May, 2014; (ii) that on the medical grounds of the wife of the petitioner, the petitioner was allowed to retain the government quarter aforesaid allotted to him by virtue of employment, for a period of four months with effect from 1st June, 2014 to 30th September, 2014; and, (iii) that the petitioner may be allowed another eight months to retain the quarter.

(3.) Though this Court, on 17th March, 2017 also was not in agreement with the proposal of the petitioner but perhaps, to grant some time, notice of the petition was issued and opportunity given to the respondent to file counter affidavit.