S.U.Khan, J. - (1.) The following four Writ Petitions were decided by me on 25.10.2004 Writ Petition Nos. 21874 of 2001, 33657 of 2001, 36225 of 2001 and 36226 of 2004.
(2.) S.L.P. (Civil) No(s) 786-789 of 2005 (reported in 2005 (1) ARC 712) O.P.S. Malik v. Rent Control and Eviction Officer and Ors. filed against the aforesaid judgment has been dismissed by the Supreme Court on 24.1.2005.
(3.) Through the aforesaid judgment O.P.S. Malik to whom property in dispute had been allotted by Rent Control and Eviction Officer, was directed to vacate the entire building. The property in dispute which is a big bungalow contains some servant quarters also. These two applications have been filed by occupants of the servant quarters also. Through these applications it has been stated that applicants were not parties in any of the four writ petition, hence they are not liable to ejectment under order dated 25.10.2004 passed in the aforesaid writ petitions. According to the learned Counsel for these applicants they were permitted to occupy the servant quarters by the previous tenant as they were his servants hence their status of as sub tenant of the previous tenant and they cannot be evicted under order of eviction passed against the subsequent tenant i.e. O.P.S. Malik.;