CHANDRA PRAKASH SHIVHARE Vs. UNION OF INDIA

JUDGEMENT

(1.) Since all the three above matters are connected and the reliefs claimed in two matters is on the basis of the pleadings raised and relief claimed in the leading writ petition bearing Writ- C No.- 46421 of 2006, all the three writ petitions are being heard and decided by this common judgment taking Writ- C No.- 46421 of 2006 as leading case.

(2.) Heard Sri Archit Mandhyan and Sri Ashish Jaiswal learned counsels appearing for the petitioner, Sri O.P. Gupta, learned counsel appearing for the Union of India and Sri Chandra Bhan Gupta, learned counsel appearing for the Cantonment Board.

(3.) By means of the present writ petition under Article 226 of the Constitution, the petitioner has questioned the order dated 22nd November, 2001 passed by the Estate Officer, Agra, Cantt. Exercising power under the Public Premises (Eviction of Unauthorised occupants) Act, 1971 (for short 'Act, 1971') and the order of the District Judge, Agra, dated 10th August, 2006, whereby appeal of the petitioner under the Act, 1971 has come to be rejected.