Arun Tandon, J. - (1.) Heard Sri K.L. Grover, assisted by Sri Ramesh Singh on behalf of the petitioner and Sri A. K. Singh on behalf of the respondent.
(2.) This writ petition is directed against the order passed by the Military Estate Officer tinder Section 5 (1) Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as Act) dated 5th November, 1984 as also against the order passed by the Additional District Judge, Agra, in appeal under Section 9 of the Act, 1971, dated 24th April, 1987.
(3.) I have heard counsel for the parties and have gone through the record of the writ petition.;