LODGE JUMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL.38894/2019 (exemption)

(2.) Petitioner inter alia seeks quashing of notices issued under Sections 4 and 7 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as the Public Premises Act) by the Estate Officer, L& DO seeking eviction of a premises measuring 0.159 measures known as Jamuna Lodge, Civil Lines, Delhi.

(3.) Grievance raised by the learned counsel for the petitioner primarily is that after a reply was filed there is an apprehension that no hearing or an opportunity to produce evidence is going to be granted to the petitioner.