CHRIST KING MIDDLE SCHOOL REP BY ITS CORRESPONDENT RAILWAY COLONY Vs. UNION OF INDIA MINISTRY OF RAILWAYS

JUDGEMENT

(1.) This appeal is filed against the order dated 15.12.2017 passed by the learned single Judge in W.P. No. 1413 of 2011, whereby the learned single Judge dismissed the writ petition filed by the appellant herein.

(2.) The appellant has filed the said Writ Petition No 1413 of 2011 for issuing a Writ of Certiorari to call for the records of the second respondent in the order under proceeding No.M/W.234/Evic/CKMS/10 dated 30.09.2010, which culminated in the order of eviction under Section 5 (1) of The Public Premises (Eviction of Unauthorised Occupants) Act, 1971 dated 17.12010 and to quash the said orders.

(3.) The facts of the case which led to the filing of the present Writ Appeal are as follows:-