TEXMACO LTD Vs. STATE OF DELHI

JUDGEMENT

(1.) The petitioners are seeking quashing of FIR No.81/2012, P.S. Roop Nagar under Sections 380/448/452/506/34 IPC and the complaint bearing No.335/K/2011 titled Ved Prakash vs. Radhey Shyam Sharma & Others filed by the respondent no.2 in which the police has been directed to carry out the investigation under Section 156(3) Cr.P.C.

(2.) Bhure Lal, father of respondent No.2, was employed with M/s. Birla Cotton Spinning and Weaving Mills Ltd. as back as in 1951, and he was allotted a residential accommodation bearing quarter No.90-B, Shivaji Lines, Shakti Nagar, Delhi 110007 on licence basis by virtue of the said employment. The rights of M/s. Birla Cotton Spinning and Weaving Mills Ltd. were acquired by petitioner No.1 in Crl.M.C.No.1783/2012 (hereinafter referred to as "Texmaco") by a Scheme of Arrangement with effect from 1st April, 1981.

(3.) In September, 1995, Bhure Lal, father of respondent no.2, ceased to be in employment but continued the occupation of the above quarter. Bhure Lal died on 18th January, 1995 whereupon his legal heirs continued the occupation of quarter No.90-B.