GSRTC Vs. SIZERALI MOHAMEDALI LODHIA

JUDGEMENT

(1.) PETITIONER-S.T.Corporation has challenged the order dated 6.1.2000 passed by the learned Assistant Judge, Surat in Civil Appeal No.89 of 1998. Respondent was granted licence for running canteen on the Surat S.T.Depot. Disputes between the parties arose with respect to eviction of the respondent and also demand by the S.T.Corporation of unpaid rent, municipal taxes and other amounts. The learned Judge, by the impugned judgment, allowed the appeal of the respondents, quashed the order of the S.T.Corporation under the Gujarat Public Premises (Eviction of Unauthorized Occupants) Act, 1972.

(2.) LEARNED advocates appearing for the parties jointly submit that the respondent is not interested in being put back in possession of the said premises. The question of eviction has, therefore, lost its significance. They submit that S.T.Corporation has already instituted civil suits for recovery of unpaid dues of the respondents.