UNION OF INDIA Vs. PRINCIPAL DISTRICT JUDGE VELLORE

JUDGEMENT

(1.) THE above writ petitions are directed against the order of the appellate authority setting aside the order of eviction passed by the Estate Officer, evicting the contesting respondents/encroachers, who are about 125 in number, from the public premises of an extent of 3. 36 acres, located in Survey No. 722/2, Ward 5, block 16, Vellore District, on the ground that the Estate Officer had not followed the procedure prescribed under the Act viz.

(2.) THE learned counsel for the appellant, challenging the finding of the appellate authority that the Estate Officer had not followed the procedure prescribed under the act as mentioned above, invited our attention to the various provisions of the Act and placed before us the entire records for our perusal to substantiate that each and every procedure prescribed under the Act had been duly followed and complied with before passing the order of eviction by the Estate Officer.

(3.) UNFORTUNATELY, there is no representation on behalf of the contesting respondents/encroachers. Therefore, we are constrained to wade through the entire file relating to the impugned order of eviction as well as the order made by the appellate authority.