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Judgment
Vinod Goel, J
By order dated 26.10.2018, the writ petition, being W.P. (C) No.11515/2018, was treated by this court as transfer petition.
It is submitted by learned counsel for the petitioner that the respondent had filed an appeal under Section 9 of the Public Premises (Eviction of
Unauthorized Occupants) Act, 1971 challenging the order of eviction dated 07.04.2015 passed by the Estate Officer. The said order dated 07.04.2015
impugned in the said appeal was stayed on 30.04.2015 by the learned District & Sessions Judge (West), Delhi. Learned counsel for the petitioner
contends that after retirement of Ms. Rekha Rani, learned District & Sessions Judge, West District, Delhi, on 31.10.2017, no new incumbent has
joined the office and the appeal is not being heard. He further contends that the respondent herein has been in occupation of the public premises
illegally and unauthorizedly.
In the circumstances, for the expediency of justice, the appeal being PPA No.06/2015 is ordered to be transferred from the court of Ld. District
Judge, West District, Delhi, to the court of learned District Judge, Central District, Delhi, for disposal in accordance with law.
The petition is disposed of accordingly. The parties are directed to appear before the learned District Judge, Central District, Delhi on 29.01.2019.