CHANDER PARKASH Vs. ADVISOR TO THE ADMINISTRATOR

JUDGEMENT

(1.) THIS petition has been filed with the following prayers :

(2.) AFTER hearing the learned counsel, we are convinced that the writ petition is liable to be dismissed because : (i) Constitutional validity of Section 8-A has been upheld by a majority decision of this Court in Ram Puri v. Chief Commissioner, AIR 1982 P&H 301 and also by the Supreme Court in Babu Singh Bains v. Union of India and others, 1996(6) SCC 565 : 1996(3) RCR(Civil) 752 (SC).

(3.) THE grievance of the petitioner against notice Annexure P-1 deserves to be rejected as pre-mature. Against the said notice, the petitioner is entitled to file reply and show to the competent authority that he has not misused the premises or has not allowed the misuse of premises by anyone else and if at all the competent authority passes an order adversely affecting the rights and interest of the petitioner, then he can avail remedies by way of appeal of revision under the Act of 1952.