SHARADA DAYADHISH SHETTY Vs. DIRECTOR, CSIR-NCL

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to an order passed by the High Court on 31/8/2021 whereby the writ petition directed against an order of eviction passed under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (for short, 'the Act') was not interfered with, in the writ jurisdiction of the High Court.

(3.) The appellant is in possession of the premises ad-measuring 110 sq. ft. where she is running a Paan shop after the death of her husband. The husband was given the license to use the said premises on 16/6/1994.