Anjani Kumar Mishra, J. - (1.) Heard Shri K. Ajit, learned counsel for the petitioner and Shri C.B. Yadav, Senior Advocate assisted by Shri Yogendra Kumar Srivastava, for the respondents. By means of this writ petition, the petitioner has challenged the order dated 07.04.2016 passed by the City Magistrate, in Case No.16 of 2015, under U.P. Public Premises ( Eviction of Unauthorized Occupants) Act, 1972 and the order dated 06.07.2016 passed by the District Judge, Rampur in Misc. Appeal No.18 of 2016, whereby the order of the City Magistrate, has been affirmed.
(2.) Thus, by the impugned orders, the petitioner has been ordered to be evicted from the Quarter in his possession, imposing damages of Rs.90,000/- as also damages to the tune of Rs.100/- per day from the date of the application till actual possession is delivered.
(3.) The contention of learned counsel for the petitioner is that he is not an unauthorized occupant. He was an employee of the Sugar Corporation, since 1982 and his services were confirmed in March' 1986, in the Rampur Unit of the Corporation, Quarter No.G-SPL-C-4, Govan Colony, Rampur was allotted to him on 28.08.1992. The allotment has not been cancelled and therefore, the petitioner is not an unauthorized occupant and the proceeding against him, under the U.P. Public Premises ( Eviction of Unauthorized Occupants) Act, 1972, was not maintainable.;