HOTEL LEELAVENTURE LIMITED Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) We have heard Mr. Menezes appearing on behalf of the petitioner.

(2.) He has raised two contentions while challenging the proceedings for eviction of the petitioner initiated under a specific Chapter of the Airports Authority of India Act, 1994. The said Act has been amended by Act 43 of 2003 with effect from 1st July, 2004. Chapter V-A is titled as "Eviction of Unauthorized Occupants. Etc. of Airport Premises".

(3.) The petitioner is in receipt of a notice of eviction in terms of the powers conferred on the Eviction Officer by this Chapter of the Airports Authority of India Act, 1994 (for short "the Act of 1994").