N.NAGABUSHANAM Vs. ESTATE OFFICER,

JUDGEMENT

(1.) The petitioner prays for issuance of a writ in the nature of Certiorari to quash the order No.EO/N/4/19/MC dated 26.05.2009 passed under Sub Section (1) of Section 5 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, (hereinafter referred to as the 'Act') ordering eviction of petitioner from the public premise.

(2.) The petitioner is the wife of ex-army, who had applied for lease of land at Pallavaram. The request of husband of petitioner was accepted and he was granted lease of land measuring 1.36 acres in S.No.388/721 and 388/722 at St.Thomas Mount-cum-Pallavaram Cantonment. The lease was for the period of five years, i.e., 1985-1990.

(3.) It is the case of petitioner, that some civilians were granted lease adjoining land for 99 years. The petitioner has not either impleaded or named any such person to whom the lease is said to have been granted for 99 years, nor other particulars like date of lease etc., has been disclosed.