BAIJ NATH Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) This judgement will dispose of Civil Writ Petitions Nos. 719 to 722 of 1981.

(2.) The challenge in these writ petitions under Article 226 of the Constitution is to the proceedings which have been initiated against the petitioners under the provisions of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as 'the said Act').

(3.) Briefly stated the facts are that the petitioners, who are closely related to each other, along with their three sisters, were owners of property No. B-29, Connaught Place, New Delhi.