- (1.) Heard Ms. Asha Jain and Shri Rahul Jain for the petitioners and Shri Vinay Khare and Shri A. K. Roy for the respondents 1 and 2. No one appeared for respondent no. 3 who is only a formal party.
(2.) The writ petition purports to challenge the order dated 03.12.2012 passed under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter referred as 'Act') and the order dated 17.9.2014 dismissing the appeal thereto.
(3.) The petitioners claim that they are employees of the respondent-company B.H.E.L. and are occupying the official quarters for a long time with the permission of the company authorities. They are not unauthorized occupants and that they are not liable to eviction under the Act.;