JYOTINDER SINGH SALUJA Vs. BHARAT HEAVY ELECTRICAL LTD.

JUDGEMENT

(1.) This order will dispose of M.P.No.5575/2024 and M.P.No.6415/2024 as the issue involved in both the petitions are identical.

(2.) These Misc. Petitions have been preferred by the petitioners being aggrieved by the orders passed by Principal District Judge, Bhopal in R.C.A.No.66/2023 and 67/2023 on 18/9/2024; whereby the learned District Judge dismissed the appeals preferred by the petitioners assailing the order dtd. 15/6/2023 passed by the Estate Officer, Bharat Heavy Electricals Limited (BHEL) Bhopal in Case No.3940/2022 and 3938/2022 under Sec. 5(1) and 7 of the Public Premises (Eviction of Unauthorised Occupants), Act, 1971 directing the eviction of the petitioners from the lease premises and recovery of the arrears of licence fee till delivery of the possession.

(3.) With the consent of parties, arguments heard for the purpose of final disposal of the petitions.