KATARIA AUTOMOBILES LTD Vs. ESTATE OFFICER

JUDGEMENT

(1.) BY this intra court appeal, under Clause 15 of Letters Patent, the appellant original petitioner has challenged the common oral judgment dated 10.4.2012 passed by learned Single Judge in Special Civil Application No.1687 of 2012 (against which the present appeal is filed) with another Special Civil Application No.1808 of 2012, by which the learned Single Judge has partly allowed the petition filed by present appellant holding that the decision dated 04.10.2011 of the Estate Officer deciding the damages etc., which is confirmed the judgment dated 22.12.2011 passed by the learned Principal District Judge in Regular Civil Appeal No.100 of 2011 was quashed and set aside, however confirmed the order passed by the Estate Officer as well as the learned Principal District Judge directing the appellant to vacate the public premises and hand over the possession to the Corporation within 15 days, under the provisions of The Public Premises (Eviction of Unauthorised Occupants) Act, 1971.

(2.) THE brief facts arising from the case are as under:

(3.) BEING aggrieved and dissatisfied with the judgment passed by the learned Single Judge, the appellant has challenged the same on several grounds.