SHILPI MINZ. Vs. MUMBAI INTERNATIONAL AIRPORT LTD.

JUDGEMENT

(1.) These groups of Appeals filed under Sec. 28-K of the Airports Authority of India Act, 1994 [for short " AAI Act "] impugns the order of Eviction Officer dtd. 6/2/2024 rejecting the Appellant's application seeking interalia impleadment of Air India Asset Holding Company Limited [for short "AIAHCL"] and Air India/AAESL/AIATSL as party Respondents and final eviction order dated 26 th August, 2024 ordering handing over possession of the subject Airport Premises being the respective flats in the buildings situated in the Air India Housing Colony located on CTS NO 771, 7718 and 7726 of Village Kolekalyan, Mumbai.

(2.) With consent, First Appeal No.1843 of 2024 is treated as lead Appeal and the facts of the said Appeal are referred for factual clarity. Common submissions were advanced and the Appeals are being disposed of by this common judgment. For the sake of convenience, parties are referred to by their status before the Eviction Officer.

(3.) The orders impugned arose out of application filed by Mumbai International Airport Ltd before the Eviction Officer under Chapter V-A of the AAI Act seeking initiation of eviction proceedings against the Respondent No.1-employee of Air India Limited as unauthorised occupant of Airport premises. The Airport Authority of India was impleaded as Respondent No.2.