VIJAY SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Sumit Daga, learned counsel for the petitioner, Sri Chandra Preshrank Yadav for respondent nos. 1 and 3 and Sri Satish Kumar Rai for respondent no. 2.

(2.) This petition is directed against a notice dated 4.8.2016 and the consequential order dated 28.2.2020 (Annexures- 1 and 3 to the writ petition), whereby alleged constructions raised by the petitioner has been directed to be demolished. This order has been passed invoking the provisions contained in Section 5A(2) of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as the Act of 1971). The order records that petitioner is an unauthorised occupant and has no semblance of right to remain in possession and, therefore, the constructions raised by him are unlawful.

(3.) The writ petition was heard on 6.10.2020 and following orders were passed:-