AIRPORTS AUTHORITY OF INDIA Vs. GIRJA BHAN

JUDGEMENT

(1.) These are cross-appeals preferred against the judgement of the learned single judge, dtd. 21.05.2021, passed in W.P.(C) No. 7840/2020.

(2.) Mr. Manoj V. George, who appears on behalf of Ms. Girja Bhan [i.e., the writ petitioner], who is the present occupant of the subject premises, says that, he has instructions to convey to the Court that, Ms. Girja Bhan will vacate the subject premises, as indicated in the aforementioned judgment of the learned single judge, by 31.12.2021, and shall also pay the licence fee, as per the rules.

(3.) In these circumstances, given the difficulties faced by Girja Bhan, as noted by the learned single judge, and the fact, we are told, she is recovering from cancer, the above-captioned appeals are disposed of with following directions: