BD MOTKULE Vs. GUJARAT INDUSTRIAL DEVELOPMENTCORPORATION

JUDGEMENT

(1.) RESPONDENT GIDC had alloted small pieces of land to the petitioners for putting up tea-stall on rental basis on certain terms and conditions enumerated in the order dated 3. 2. 87 produced at Annexure A to the petition. It is the case of the petitioners that since then they have been running the tea-stalls at the said place. They filed this petition praying for grant of water connection as well as for protection against eviction. Status quo order has been granted by this Court since inception. Learned advocate Shri Mehta for the GIDC submitted that the lease was for a limited period of 11 months and it would be open for the GIDC to terminate the same for valid reasons. In view of the fact that the petitioners have been running the tea-stalls since 1987 and status quo order has been granted right from 1991, this petition is disposed of by giving following directions:-