LIC OF INDIA Vs. AJEET KUMAR

JUDGEMENT

(1.) This petition under Articles 226 and 227 of the Constitution of India impugns the order [dated 23rd July, 2016 in RCA No.84/2016 (Old No.05/14) of the District Judge, Delhi acting as the Appellate Officer under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (PP Act)] allowing the appeal preferred by the respondent against the order [dated 30th December, 2013 of the Estate Officer of the petitioner in exercise of powers under Section 7 of the Act] assessing damages payable by the respondent for unauthorised occupation of Flat No.J-11, Jeevan Sarita Colony, Dilshad Garden, Delhi for the period from September, 2010 to January, 2013.

(2.) This petition came up first before this Court on 20th December, 2016 when notice thereof was ordered to be issued. The counsel for the respondent has been appearing.

(3.) Today, Mr. Prabhat Kumar, Advocate appears and seeks adjournment on the ground that Mr. Pankaj Kumar, Advocate for the respondent has gone to his native place.