BHIM SINGH & ORS Vs. DELHI JAL BOARD

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India impugns the order [dated 20th March, 2012 in PPA No. 05/08/05 and PPA No. 06/08/05 of the Court of District Judge- North West acting as Appellate Officer under Section 9 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (PP Act)] of dismissal of the two appeals preferred by the petitioners with respect to the same immovable property.

(2.) This petition came up first before this Court on 30th May, 2012 when notice thereof was ordered to be issued and status quo ordered to be maintained. Vide subsequent order dated 11th December, 2012, the petition was dismissed for non-prosecution but on application of the petitioners, vide order dated 16th January, 2013, restored to its original position. Vide subsequent order dated 14th July, 2015, finding that the petitioners were delaying these proceedings, the interim order was vacated. Though this Court on 14th July, 2015 asked the respondent Delhi Jal Board (DJB) to report the steps taken for execution of the order, but the counsel for the petitioners states that no steps have been taken by the respondent DJB for execution of the order.

(3.) Today, none has appeared for the respondent DJB. It appears that officers of the respondent DJB are interested in perpetuating the possession of the petitioners and are not interested in recovering the possession of their premises with respect to which proceedings under PP Act were initiated.