RAKESH MEHROTRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shesh Kumar, learned counsel for the petitioners, learned Standing Counsel for the State respondents and Ms. Shruti Malviya, learned counsel appearing for Life Insurance Corporation Limited.

(2.) Premises in question become public premises being Life Insurance Corporation, its owner, when its business was nationalised under the Life Insurance Corporation Act, 1956 (hereinafter referred to L.I.C. Act) on 16/9/1958 i.e the date from which the L.I.C. Act brought into force.

(3.) Similar issue raised by other tenants of the same premises in regard to applicability of Public Premises (Eviction of Unauthorised Occupants) Act, 1971 was settled against the petitioners therein in S.P. Mehra and another vs. Additional District Judge, Court No. 9, Kanpur Nagar, Civil Misc. Writ Petition No. 66705 of 2010 decided on 18/1/2011 wherein after considering rival submissions, Co-ordinate Bench has held that: