SECUNDERABAD CANTONMENT BOARD Vs. A.SUSHEEL KUMAR

JUDGEMENT

(1.) This writ appeal is directed against the order dt. 29-6-2011, passed by the Hon'ble Single Judge, in W.P. No. 12514 of 2011. The respondent herein filed W.P. No. 12514 of 2011, questioning the action of the appellant - Secunderabad Cantonment Board, in pasting Letter/notice dt. 23-4-2011 at the premises of the petitioner directing him to vacate his premises within 24 hours from the date of pasting the notice, to enable the appellant-authorities to demolish the premises on Bungalow No. 15, Risalabazaar, Bollarum, Secunderabad.

(2.) The Hon'ble Single Judge, after considering the matter, disposed of the writ petition, along with other similar W.P. Nos. 12512, 12513, 12523, 16670 and 1722 of 2011, by a common order, observing that under Section 340 of the Cantonments Act, 2006 (for short, 'the Act'), a remedy of appeal is available to the writ petitioners, and granted liberty to the writ petitioners to avail such remedy within two weeks from the date of the said order. The Hon'ble Single Judge also directed the appellate authority to pass appropriate orders in the appeal following due process of law and till such time, granted stay of demolition of the structures in question.

(3.) Being aggrieved and dissatisfied with the said order, the appellant - Cantonment Board has filed this appeal.