MAHENDRA PAL BHATIA Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties. The order passed in appeal being M.A. No. 33 of 1989 dated 28.9.2000 (Annexure-7) by me learned District Judge, Dhanbad arising out of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter referred to as the 'Act, 1971') is under challenge by the petitioners.

(2.) The Estate Officer, in the original proceeding being Eviction Case No. 210 of 1984, by order dated 8.3.1989 had decided the case in favour of the petitioners and also dropped the proceedings under the Act, 1971 initiated against them by the respondent-Bharat Coking Coal limited.

(3.) There is background to the present controversy, which is briefly stated herein-under;