AHMEDABAD GYMKHANA Vs. AHMEDABAD CANTONMENT BOARD

JUDGEMENT

(1.) I have heard learned advocate Mr. Bhadrish Raju for the petitioners herein and learned advocate Mr. Divyesh Sejpal for the respondents Nos.1 and 2 herein.

(2.) The Coordinate Bench of this Court, on 18 th June 2015, passed the following order:

(3.) Learned advocate Mr. Sejpal for the respondents Nos.1 and 2 herein pointed out that the land in question was leased out to the petitioners herein for a period of 90 years and the said lease period has been over in the year 2022. After completion of the lease period, eviction proceeding is initiated under the Public Premises (Eviction of Unauthorized Occupants) Act, 1973 and the same is now pending before the learned City Civil and Sessions Court, Ahmedabad being Regular Civil Appeal No.1 of 2023. He further pointed out that in the said appeal, learned Additional Principal Judge, Court No.2, City Civil and Sessions Court, Ahmedabad, vide its order dtd. 23/2/2023 passed in Regular Civil Appeal No.1 of 2023, has granted protection in favour of the petitioners herein.