GARIB SINGH Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) By this order, I shall dispose of five Civil Writ Petitions bearing No.25764, 25773, 25779, 25799 and 25784 of 2013 as the common questions of law and fact are involved.

(2.) The aforementioned writ petitions have been filed by the lessees, who have been ordered to be evicted in proceedings initiated under section 5 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (for short "1971 Act").

(3.) The grievance of the petitioners is that in the years 1980 and 1981, i.e., on 25.8.1980 and 28.1.1981, were leased out land measuring 5 acres at yearly rent of Rs. 1400/-, which was to increase from time to time. After 1994, the lease period was not extended by the Corporation and ultimately the petitioners received the notices under Section 4 of 1971 Act calling upon them to hand over the possession, failing which the proceedings under the aforementioned provisions of the Act would be initiated.