DIRECTOR, ESTATES DEPARTMENT, JAMMU Vs. AVTAR KRISHAN

JUDGEMENT

(1.) Through the medium of the present writ petition, the petitioner has sought for the following reliefs:

(2.) The respondent No. 1 was a Government employee and was allotted Government Quarter No. 13-F Company Bagh vide Order No. 33-DE of 2004 dtd. 19/1/2004 for a period upto end of April 2004. The respondent No. 1 continued to be permitted to retain the aforesaid accommodation till he retired in Feb. 2011.

(3.) The respondent No. 1 after his retirement did not vacate the Quarter as such a notice under Sec. 4(1) of the Jammu and Kashmir Public Premises (Eviction of Unauthorized Occupants) Act, 1988 (for short "Act of 1988") was issued to him vide No. DDE/J/73 dtd. 6/3/2012.