RADHESHYAMLAXMINARAYAN GOENKA Vs. SAVATRAM RAMPRATAP MILLS

JUDGEMENT

(1.) HEARD Mr. C. A. Joshi, the learned counsel for the petitioner and Mr. G. C. Choubey, Advocate for the respondent No. 2.

(2.) RULE returnable forthwith. Heard by consent.

(3.) THIS petition is directed against the notice issued by the respondent, the Estate Officer dated 4-4-2002 directing the petitioner to appear before the said respondent at Bombay. The notice is issued in respect of the proceedings taken by the respondents under the Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 against the petitioner in respect of a shop within the premises of Savatram Rampratap Mills situated Tilak Road, Akola. The only point raised on behalf of the petitioner is that the respondent No. 2 cannot issue any notice requiring the petitioner to appear at Bombay and to hold the proceeding at Bombay. Therefore, what falls for consideration is Section 3 reads as follows :-