- (1.)The order which has been passed on the writ petition can hardly be resisted as the petitioner-appellant is occupying a public premises, belonging to the railway administration (Railway Institute). He cannot show origins of his occupation. The learned Judge made an inquiry as to the occupation from the counsel appearing for the petitioner. It could not be explained as to how the petitioner-appellant is living in the railway quarters.
(2.)Virtually, the petitioner-appellant is in unauthorised occupation. In fact, a proceeding has been made against him under the Public Premises (Eviction of Unauthorised Occupation) Act 1971.
(3.)No relief could be granted to the petitioner on the writ petition, which was rightly dismissed. Likewise, relief on this appeal can also not be granted. Dismissed. Appeal dismissed.