UNION OF INDIA Vs. COLLECTOR, DURG

JUDGEMENT

(1.) THE order in this petition shall also govern the disposal of M.P. Nos. 2866, 2867, 2868, 2870, 2871, 2872, 2873, 2874, 2875, 2906, 2907, 2908, 2909, 2910, 2911, 2912, 2913, 2914, 2915, 2916, 2917, 2918, 2920, 2921, 2922, 2923, 2924, 3602, 3603, 3616, 3617 and 3618 all of 1988.

(2.) IN all petitions the Union of India, through, General Manager, South Eastern Railway has challenged the order Annexure P-4, dated 5.3.1987, issued by the Deputy Collector, Durg, refusing to recover the licence fee/damages found due by the Estate Officer on a certificate for the amount due issued to the Collector Durg under Section 14 of the Public Premises (Eviction of Unuathorised Occupants) Act, 1971 (for short 'Act of 1971').

(3.) THE respondent No. 2 remained absent in spite of notice and S.P.C. in M.P. Nos. 1190, 2879, 2906, 2907, 2908, 2909, 2910, 2911, 2912, 2913, 2914, 2915, 2916, 2918, 2921, 2924, 3603, 3616 and 3617 all of 1988.