Report No. 43

9.4. Delhi case.-

The only reported case1 under the Act is that of the Delhi High Court. The petitioner in that case had been granted a permit to enter an area notified under the Act and to remain in it, for a specified period. Before the expiry of the period, however, the permit was cancelled arbitrarily and in violation of the rules of natural justice. The order of cancellation was, for that reason, quashed by the High Court.

1. Abdul Butt v. Government of Himachal Prades, AIR 1968 Del 49 (54) (Hardy J.).