KUNTI DEVI Vs. SECOND ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) HEARD Sri Sarvesh Agarwal, learned Counsel for the Petitioner and Sri Sudhir Kumar, learned Brief Holder for the State - Respondent.

(2.) BY means of this writ petition, the Petitioner has sought a writ to issue order or direction in the nature of certiorari quashing the impugned notice (Annexure No. 1 to the writ petition), order dated 12 -5 -1991 passed by the Prescribed Authority (Annexure No. 2 to the writ petition), order dated 7 -6 -1995 passed by the Respondent No. 1 (Annexure No. 6 to the writ petition) and the order dated 29 -6 -1995 passed by the Respondent No. 1 (Annexure No. 7 to the writ petition).

(3.) AGGRIEVED by the eviction order, the Petitioner preferred appeal which was heard in the absence of the Petitioner and was dismissed on 7 -6 -1995. The restoration application to recall the ex parte order was also dismissed on 29 -6 -1995.