DATAMATICS CORPORATION Vs. BANK OF INDIA

JUDGEMENT

(1.) IN these petitions similar facts and the question of law are raised by the petitioners though the petitioners are different, the respondents are one and the same and both these petitions were heard together and the impugned judgment is common passed by the first Additional city Civil Judge, who is the Appellate authority under the provisions of Public Premises of Eviction of Unauthorised Occupants Act, 1971 and Rules framed thereunder (herein after referred as PP (EOUC)Act and Rules for short ). Therefore this Court pass the following common judgment in this case.

(2.) THE petitioners in both these Writ Petitions have challenged the impugned orders passed by the second respondent-Estate Officer and the appellate authority in MA. Nos. 70 and 78/91 dated 12-08-1998 under the PP (EOUC) Act and Rules.

(3.) IN the first Writ Petition, the impugned order passed by the 2nd respondent is dated 28-08-1991 and in the connected Writ petition, the impugned order passed by the Estate Officer is 28-3-1991. The appellate authority's common order is dated 28. 08. 1998 urging various facts and legal contentions.