P B DAVID Vs. ESTATE OFFICER AND ANR

JUDGEMENT

(1.) Cm No.37954/2018 (for condonation of delay of 38 days in re-filing the appeal).

(2.) The application stands disposed of.

(3.) This petition under Articles 226 & 227 of the Constitution of India impugns the order [dated 7th July, 2018 in PPA No.07/2017 of the Court of the Additional District Judge-009 (Central) acting as Appellate Officer under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (PP Act)] of dismissal of appeal preferred by the petitioner against the order [dated 2nd March, 2017 under Section 5 of the PP Act of the respondent no.1 Estate Officer] of eviction of the petitioner from Quarter No.C-1/119, Dev Nagar, Type-C, New Delhi.