DELHI JAL BOARD Vs. RAM SINGH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India impugns the order [dated 6th November, 2012 in PPA No.03/2012 (Unique ID No.02401C0290992012) of the Court of District Judge (West), Tis Hazari Courts, Delhi exercising powers as an Appellate Officer under Section 9 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (PP Act)] interfering with the quantum of damages for unauthorized occupation ordered by the Estate Officer and directing payment of damages by the respondent to the petitioner at four times of normal licence fee.

(2.) Notice of this petition was ordered to be issued and since then the petition is languishing.

(3.) Today also, the counsel for the petitioner mentioned the matter for adjournment, which was refused.