A. VEERASAMY Vs. BRIGADIER STATIONER COMMANDER/ESTATE OFFICER

JUDGEMENT

(1.) These Civil Revision Petitions are filed against the common judgment passed in CMA Nos.106 to 110 of 2012 on the file of the Principal Judge, City Civil Court, Chennai dated 21.07.2014 in confirming the order passed by the respondent herein in proceedings No.4022/XXV/[Part], Veerasamy/1/Q3 Land, No.4022/Bunk XXXIII/Vani/5/Q3 Land, No.4022/XXV(King's BK) Kannan/2/Q3 Land, No.4022/Bunk XXXIII-5/Hanifa/6/Q3 Land and No.4022/ XXV/King's Bk/sivagnanam/3/Q3 Land, all dated 05.11.2012.

(2.) The respondent and issues involved in all the Civil Revision Petitions are one and the same and therefore, they are disposed of by this common order.

(3.) The petitioners are occupants of the shops belonging to the respondent based on the license. The lease expired on 30.06.2009. Subsequently, the said license was not extended. The respondent issued notice to the petitioners as to why they should not be evicted from the shops as they are unauthorised occupants. The respondent also called upon the petitioners to vacate the said premises under their occupation as the same is unsafe for human inhabitation and is also required for the Troops of the Indian Army. On three occasions, the petitioners filed writ petitions challenging the proceedings of the respondent before this Court. This Court directed the petitioners to file affidavit and directed the respondent to consider the same and pass orders. In compliance of the said order of this Court, the petitioners filed proof affidavit. The respondent, considering the contention of the petitioners and reasons for evicting them, held that the petitioners are unauthorised occupants and ordered eviction. Against the said order, the petitioners filed CMA Nos.106 to 110 of 2012. The Principal Judge, City Civil Court, Chennai, considering the contentions of the petitioners and materials on record, dismissed all the appeals confirming the order of the Estate Officer.