JAI RAM Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard. The present revision petition has been directed against the order dated 22.4.1999 of the learned Additional District Judge, Mandi, passed in appeal, under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, hereinafter referred to as the Act, affirming the order of the Estate Officer, passed under Section 5 (1) and Section 7 (1) of the Act, insofar as the eviction of the petitioner from House No. 37 -38/SO BSL Colony, Sundernagar, is concerned.

(2.) At the time of admission, a question as to the maintainability of the present revision petition against the appellate order passed under Section 9 of the Act, arose.

(3.) Section 10 provides that save as otherwise expressly provided in this Act, every order made by an estate officer or appellate officer under this Act shall be final and shall not be called in question in any original suit, application or execution proceedings.