SMT. DILSHAD PARVEEN Vs. NORTH EASTERN RAILWAY

JUDGEMENT

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

(2.) The petitioner, in the instant writ petition, has challenged notice dated 15.04.2017 (Annexure 1 to the petition) issued by the Estate Officer and Sr. Divisional Engineer-I, Divisional Railway Manager, North Eastern Railways, Izatnagar, Bareilly. Show cause notice has been given under Sub-Section (1) of Sec. 4 of the Public Premises (Eviction of unauthorised Occupants) Act, 1971 (for brevity here-in-after referred to as 'the Act').

(3.) Learned Senior Counsel for the petitioner relied upon paras 12 and 14 of the judgment rendered by Honourable Andhra Pradesh High Court in Podduturi Vasantha Reddy and etc. Vs. Estate Oficer, Airports Authority of India, N.A.D. Hyderabad, AIR 2010 A.P. 46, in support of his contention. Relevant extract of which is reproduced here-in-below: