AMIT SHAH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) A challani report under Section 4/7 of the U.P. Public Premises (Eviction of unauthorised occupants) Act, 1972 (here-in-after referred to as 'the Act') was filed against the petitioner, which was registered as case no. 06/2006-07, State vs Amit Shah. After recording the evidence, learned Prescribed Authority, vide order dated 26.06.2008, directed for eviction of petitioner from plot no. 476/3943, measuring 1 mutthi land. Aggrieved by the said order, the petitioner filed an appeal no. 03 of 2008, which was dismissed by learned District Judge on 26.10.2009. Aggrieved against the same, present writ petition has been filed.

(3.) A perusal of the order passed by learned Prescribed Authority on 26.06.2008 will reveal that it has relied upon the (so called) admission of the petitioner in his written statement. Learned Prescribed Authority, after satisfying itself, that the public premises are in unauthorised occupation of the petitioner, directed an order of eviction.