SANJAY KUMAR ASHTA PROP. OF M/S. SARATHI ENTERPRISES Vs. EVICTION OFFICER, AIRPORT AUTHORITY OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Ms Ruparel, learned Counsel for the petitioner, Mr. Bhide, learned Counsel for the respondent No.2 and Mr. Dhakephalkar, learned Senior Counsel for the respondent No.3 at length.

(2.) By this Petition under Article 227 of the Constitution of India, petitioner has challenged the order dated 12.10.2018 (exhibit-N, pages 137-138) as also the order dated 23.10.2018 (exhibit-P, page 143) passed by the respondent No.1 - Eviction Officer, Airports Authority of India. By order dated 12.10.2018, respondent No.1 directed the petitioner herein to comply the directions issued by him in Rojnama dated

(3.) 10.2018. 3. The petitioner filed application dated 06.10.2018 inter alia requesting to respondent No.1 as under: