(1.) The notice issued under sub sec. 1 of Sec. 5 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 is under challenge in the present writ petitions.
(2.) The petitioner in WP. No. 9578 of 2011 served as Major in Indian Army and during the service period he suffered injuries and became disabled. Thus, he was allowed to retire from the service.
(3.) The first respondent Indian Oil Corporation allotted the retail outlet dealership to sell Petrol, Diesel and other Petroleum products under the defence category of personnel whose disability is attributable to active military service at No.l, Evening Bazaar, Chennai-3. The second respondent Defence Estate Officer leased out the property to Indian Oil Corporation. In turn, the Indian Oil Corporation granted licence to the petitioner to run retail outlet dealership of Petrol Bunk at No.l, Evening Bazaar, Chennai-3 for a period of 15 years commencing from 12/4/2006 by entering into dealership agreement dtd. 12/4/2006. However, the agreement between the Indian Oil Corporation and the petitioner was renewed.