ONKAR SINGH Vs. SPECIAL JUDGE ADJ NAINITAL

JUDGEMENT

(1.) HEARD Sri Sarvesh Agarwal. counsel for the petitioners and standing counsel for the respondents.

(2.) BY the present writ petition the petitioners have prayed for a writ of certiorari quashing the order dated 21 -08 -1986 passed by Prescribed Authority as well as order dated 26 -10 -1993 and 25 -03 -1998 passed by the respondent no.1.

(3.) BRIEFLY stated on 11 -01 -1984 Peshkar. Bazpur instituted the proceedings against the petitioners under Section 4(1) of U.P. Public Premises (Eviction of unauthorized occupants) Act, 1972 and the same was registered as Eviction Suit No.22/25 of 1984 -85 State of U.P. Vs. Onkar Singh and thereafter the Prescribed Authority on 21.08.1986 issued notices ,to the petitioners under Section 4(1) of the Act stating therein that petitioners are unauthorized occupants over Khasra No. 51/15/2 measuring 35 bigha in village Noorpur, Tehsil Bazpur and they were directed to show cause by 22 -09 -86 as to why they should not be evicted from the premises in, dispute.