- (1.) These two revisional applications under Article 227 of the Constitution of India have been heard together, since common questions of law and fact are involved. This common judgment shall govern both the revisional applications.
(2.) The two petitioners were proceeded against separately under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereafter the Act) for unauthorized occupation of public premises. The Estate Officer arrived at the conclusion that they were in unauthorized occupation of public premises and, accordingly, passed separate orders dated November 22, 2010 directing their eviction from the respective public premises which they were occupying. The orders of eviction were challenged by the petitioners by preferring separate appeals under Section 9 of the Act. The learned District and Sessions Judge, Andaman and Nicobar Islands, Port Blair (being the appellate authority) by separate but identical judgment and order dated October 31, 2011 affirmed the order of the Estate Officer and dismissed the appeals.
(3.) Feeling aggrieved by the orders of eviction, since affirmed in appeal, the petitioners have presented these applications.;