AIROnline 2014 SC 187 ::(2015) 126 RevDec 216 ::(2014) 3 All RentCas 722 ::(2014) 11 Scale 647 ::(2015) 1 Rec Civ R 79 ::2014 (10) SCC 573 ::(2014) 2 Rent LR 633 ::(2014) 143 All Ind Cas 24 (SC) ::2015 (126) Rev Dec 216 ::2015 (1) WLC (SC) Civil 90 ::2015 (1) Pat LJR 18 ::2015 (1) MPLJ 504 ::2015 (1) Cal HN 66 ::2014 (4) JLJR 491 ::2014 (3) All Rent Cas 722 ::2014 (2) Rent CR 499 ::(2014) 107 All LR 292 ::(2015) 2 Mah LJ 254 ::(2015) 2 Mad LW 355 ::(2014) 2 Ren CR 499 ::(2014) 2 Land LR 152 ::(2014) 143 AllIndCas 24

Supreme Court Of India

Hon'ble Judge(s): Sudhansu Jyoti Mukhopadhaya, Prafulla C. Pant , JJ

(A) Public Premises Eviction of Unauthorised Occupants Act (40 of 1971) , S.4(2)— Eviction notice - Eviction proceedings drawn against tenant -However,tenant in order to escape eviction handed over possession to respondent - Respondent subsequent occupier not entitled to notice - S.4(2) cannot be restored to protect interest of such unauthorised occupants who enter into possession, after eviction proceeding has been initiated against their predecessor in possession. (Para 7) (B) Public Premises Eviction of Unauthorised Occupants Act (40 of 1971) , S.9— Appeal - Locus standi - Tenancy of original tenant terminated - Respondent failed to explain as to how thereafter he occupied premises without consent of Port Trust - Respondent had knowledge of eviction proceedings, and he contested on behalf of original tenant - Respondent has no locus standi to maintain appeal. (Para 7) .....