BALLARPUR COLLIERIES COMPANY Vs. ESTATE OFFICER

JUDGEMENT

(1.) These two revisions can be disposed of by a common judgment, since the questions involved in both are identical.

(2.) The revision has been filed against the order passed by the District and Sessions Judge, whereby he rejected an appeal filed under Section 9 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971.

(3.) The facts necessary for decision of these revisions are as under :-