ALTHAF V.B. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader and the learned counsel for the 3 rd respondent.

(3.) The essential contention of the learned counsel for the petitioners is that the action of the respondents in evicting the petitioners from the building in question is illegal and unsustainable in view of the provisions contained in Section 4 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (for short 'the Act'). It is contended that the petitioners are subtenants of the original tenant, the