MADAN LAL Vs. HMT LTD. AND ORS.

JUDGEMENT

(1.) THIS order shall dispose of CWP Nos. 19869, 19873, 19876, 19880, 19884, 19891 and 19906 of 2009 titled Madan Lal v. HMT Limited; Krishan Lal Bihari v. HMT Limited; Surjit Kumar v. HMT Limited; Amar Chand Dhiman v. HMT Limited; Vinod Kumar v. HMT Limited; Naurang Lal v. HMT Limited and Rajinder Lal v. HMT Limited, respectively, as common questions of law and fact are involved in these writ petitions.

(2.) FOR the sake of brevity facts are being taken from CWP No. 19869 of 2009.

(3.) THE Manager Estate exercising the powers under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (for short the Act) ordered the eviction of the petitioner from the premises belonging to HMT Ltd. Pinjore.