(1.) In this Writ Petition, order dated february 28,1995 of the District Judge, Chandigarh vids which the appeal filed by Dalbir Singh petitioner under section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 against the order of the Estate Officer, dated January 1, 1995 directing the eviction of the appellant (petitioner herein) from Government Quarter No. 2167, Sector 19, Chandigarh had been dismissed, has been challenged.
(2.) The District Judge, Chandigarh, has rightly dismissed the appeal of the petitioner. The petitioner had retired from Government service on superannuation on July 31, 1991, but he was not surrendering the possession of the Government Quarter allotted to him on one pretext or the other. Legal eviction proceedings had, thus, to be taken against him. The Estate Officer had correctly and legally directed the eviction of the petitioner from Government Quarter No. 2167, Sector 19, Chandigarh, which was allotted to the retiree, particularly so when his wife who was a Punjabi Teacher in Government Senior secondary School, Sector 23, Chandigarh was allotted a XI-Type House No. 3975, Sector 22, Chandigarh, by the Secretary, House Allotment Committee, vide order No. 262, dated March, 17,1993, but she failed to occupy the same.
(3.) In these circumstances, we do not find any illegality or infirmity in the order of the District Judge, Chandigarh, which is upheld. This petition is dismissed in limine.