A.RAMA THULASI Vs. ESTATE OFFICER

JUDGEMENT

(1.) This review has been filed to review the order passed by this Court in C.R.P (PD) No.677 of 2014 dtd. 25/8/2023.

(2.) C.R.P (PD) No.677 of 2014 was preferred against C.M.P.No.1202 of 2012 in C.M.A.No.83 of 2012. C.M.P.No.1202 of 2012 is an application filed for stay of eviction pending disposal of C.MA.No.83 of 2012. C.M.A.No.83 of 2012 arises against the order passed for eviction under the provisions of Public Premises (Eviction of Unauthorized Occupants) Act, 1971.

(3.) The petitioner Ramatulasi is the wife of A.Venkateswara Rao. Venkateswara Rao was given accommodation by the Government of India while he was discharging duty in the Income Tax Department at Indira Nagar. Meanwhile, disputes arose between A.Venkateswara Rao and Ramatulasi. Subsequently, A.Venkateswara Rao was transferred from Chennai to Bangalore. On such transfer, a Government servant forfeits his right from retaining the property given to him as a service benefit. However, Mrs.Ramatulasi continue to reside in the property alleging that it is her matrimonial home.