ALI KUNJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners have approached this Court with the following prayers:-

(2.) Heard learned counsel for the petitioners, learned Central Government Counsel and the learned counsel appearing for respondents 2 to 4.

(3.) The petitioners, twenty in number, who are the tenants of various shop rooms in a building belonging to the 3 respondent contend that they had paid huge amounts as deposits to the 3 respondent and were in possession of the respective shop rooms as tenants. They challenge Exhibits P1 to P17 proceedings of the 2 respondent requiring them to vacate the tenanted premises. Exhibit P22 notification inviting tenders for lease of the buildings is also under challenge.