JAYALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) The revision petitioner challenges the appellate order passed by the II Addl. District Judge, Thiruvananthapuram in C. M. A 16/2000 preferred by her against the order of the Estate Officer, Union Bank of India, Thiruvananthapuram dated 21-1-2000 calling upon the revision petitioner to vacate the premises in question on or before 10-3-2000 under the provisions of the Public Premises Eviction of Unauthorised Occupants Act, 1971 - Central Act 40/1971 (hereinafter referred to as the 'Public Premises Act' for short.)

(2.) The admitted facts leading to the order passed by the Estate Officer can be summarised as follows:

(3.) I heard Advocate Sri. B. Krishna Mani for the petitioner and Advocate Sri. A. V. Thomas for the contesting respondents. Assailing the appellate order of the District Judge and the order of the Estate Officer, Advocate Sri. B. Krishna Mani, the learned counsel for the revision petitioner made the following submissions before me-