LOKESH RAMNATH RAMGUDE Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) The present group of appeals is filed under Sec. 28-K of the Airports Authority of India Act, 1994 (for short, "AAI Act"), challenging the orders passed by the Eviction Officer under Sec. 28-B of the AAI Act directing the eviction of the Appellants from the subject airport premises.

(2.) The Appellants in the present appeals are identically situated as the Appellants in First Appeal No. 1843 of 2024 and connected appeals, which came to be dismissed vide judgment dtd. 15/7/2025 passed by this Court upholding the individual eviction orders. The common judgment of 15/7/2025 was challenged by way of SLP (C) No 22724 of 2025, which was dismissed by the Hon'ble Apex Court vide order dtd. 30/11/2025 and time was granted to handover vacant possession of the residential premises up to 30/11/2025 upon filing the undertaking to that effect with the Registrar of this Court.

(3.) The present group of appeals challenge identical eviction orders passed under the AAI Act by the Eviction Officers. With consent, First Appeal No. 631 of 2025 was taken as lead petition, and the facts of the said case are referred to for factual clarity.