HIRA SINGH Vs. DELHI JAL BOARD

JUDGEMENT

(1.) These appeals are directed against the judgment and order dated 11th January, 2007 passed by the learned Single Judge dismissing the writ petitions filed by the appellants herein. All the writ petitions have been disposed of by a common order and judgment, which is under challenge in these appeals. We have heard these appeals and are disposing of these appeals by this common order and judgment.

(2.) Proceedings were initiated against the appellants for payment of damages under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971. The Estate Officer directed the appellants to pay damages along with interest for unauthorized occupation of the land of the respondents herein. Appeals filed by the appellants against the orders of the Estate Officer were dismissed. Writ petitions filed by the appellants have met with the same fate.

(3.) We have heard the learned counsel for the appellants and also the counsel for the Delhi Jal Board who have taken us through documents on record.