L SREENIVASA REDDY S/O LATE LAKSHMAIAH REDDY Vs. LIFE INSURANCE CORPORATION OF INDIA DIVISIONAL OFFICE JEEVAN PRAKASH, BANGALORE

JUDGEMENT

(1.) Mr.S.P.Shankar, Learned Senior Counsel for Mr.Mamata G.Kulkarni, learned counsel for the petitioner.

(2.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner inter alia seeks a writ of certiorari for quashment of the order dated 09.04.2015 and 30.01.2019 passed by the Estate Officer under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter referred to as 'the Act' for short) and the XVII Additional Senior Civil Judge and Sessions Judge, Bangalore respectively.

(3.) In order to appreciate the petitioners grievances, few facts need mention, which are stated infra: