TRILOK CHAND Vs. ESTATE OFFICER OFFICE

JUDGEMENT

(1.) The instant petition has been filed by the petitioner challenging the notice dtd. 23/12/2020 issued under sub-Sec. (1) and Clause (b) (ii) of sub-sec. (2) of Sec. 4 of Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as 'the Act of 171')

(2.) Learned counsel for the petitioner submitted that the impugned notice does not even mention the description of the property in the schedule and even the grounds are not mentioned as in what manner the petitioner is occupying the premise in unauthorized manner.

(3.) Learned counsel further submits that the Authorities before issuing even show cause notice are required to look into correct facts and after applying their mind, they can issue notice.