KAMLA RANI Vs. TEXMACO LTD

JUDGEMENT

(1.) Since common questions arise for consideration in the 6 abovementioned petitions filed under Article 227 of the Constitution of India, they are being disposed of by a common order.

(2.) Facts in brief, pertaining, to the 6 petitions are that a company named M/s. Birla Cotton Spinning and Weaving Mills Ltd. filed eviction petitions invoking Section 14(1)(i) and Section 22 of the Delhi Rent Control Act, 1958 alleging that the premises in question were allotted to the respondent (predecessor-in-interest of some respondents) for residential purposes as a service tenant exclusively by virtue of their being in the service and employment of the said company.

(3.) That it was a term of allotment that within 4 days of superannuation or cessation of employment, vacant possession would be re-delivered to the company. That, in spite of cessation of employment, vacant possession was not handed over.