- (1.) Leave granted.
(2.) Pursuant to the directions issued by this court on 28/7/1995 and the order dated 11/8/1995, affidavit has been filed in which it has categorically been stated that out of 169 original allottees, 57 are employees of Respondent 2 and are described as departmental employees. Out of 112 other allottees, nine allottees were given notice under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971. Remaining 103 persons are the original allottees who are still in occupation of their respective tenements with their families. They neither sold nor transferred their tenements and they are continuing to reside in the respective tenements even till date.
(3.) Mr. Nambiar, learned Senior Counsel for the respondents, has stated across the bar that no action is being taken against any person other than the nine allottees who are said to have parted with their right to remain in possession of their respective tenements. The learned counsel for the appellants contended that these nine allottees, though have entered into agreements to sell their properties, the same is subject-matter of the pending suit in the High court. Therefore, their possession cannot be disturbed.;