BIJU Vs. INDIAN OIL CORPORATION LTD.

JUDGEMENT

(1.) These writ petitions pertain to a retail outlet of the Indian Oil Corporation Limited (hereinafter referred to as the "respondent Corporation") in the property leased out by the petitioners in W.P(C) No.38439 of 2018 and run by the petitioner in W.P(C) No.39962 of 2017, pursuant to an allotment by the respondent Corporation.

(2.) The short facts necessary for the disposal of these writ petitions are as follows:

(3.) In such circumstances, W.P(C) No.38439 of 2018 is filed seeking a direction to the respondents to quit, vacate, and deliver quiet and peaceful possession of the premises covered by Ext.P1 lease deed. The petitioners also seek a declaration that respondents 1 and 2 are occupying the petitioners' land illegally and that it is an unethical practice by a Government-owned company.