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“Another reason which points towards the petitioner’s misconduct is that he was aware of the pendency of the writ petitions and other civil proceedings and quietly ignored all such while issuance of provisional allotment.”

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No. A-22013/2/2017-Admn.B— In pursuance of the powers conferred by Section 3 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971, the