SHIVAJI DHONDIRAM MALI Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) By consent of parties, heard finally at this stage. Since the issues involved in these writ petitions are common, the same are being disposed of by this common order.

(2.) The petitioners in all these petitions are in possession of respective premises under respective Licence Deeds with respondent No. 1-Maharashtra State Road Transport Corporation (MSRTC). Apart from other clauses, the relevant Clause 15(c) is reproduced as under:

(3.) Admittedly, the notices dated 8.8.2002 as contemplated were issued to the concerned petitioners by the respondents. Thereafter, the respondents filed proceedings under section 4 of the Bombay Government Premises (Eviction) Act, 1955 (for short, "the Act") before the Competent Authority (Resident Deputy Collector, Sangli) on 12.11.2002. The parties led evidence and after considering the rival contentions by on 4.7.2007 passed the impugned order of eviction by allowing the application filed by respondent No. 1.