Bombay High Court
Air Corporation Employees Union, ... vs Union Of India And 7 Ors on 25 July, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
1.wpl.19001-22
PMB
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally
signed by
PRADNYA
PRADNYA
MAKARAND
WRIT PETITION (L) NO. 19001 OF 2022
MAKARAND BHOGALE
BHOGALE Date:
2022.07.25
20:05:26
+0530
Air Corporation Employees Union,
Western Region, Mumbai .. Petitioner
vs.
Union of India and ors. .. Respondents
Mr. Mihir Desai, Senior Advocate a/w. Mr. Mihir Joshi for the
Petitioner.
Mr. Anil C. Singh, Additional Solicitor General a/w. Mr.
Aditya Thakkar, Mr. D.P. Singh, Ms. Savita Ganoo, Ms. Smita
Thakur, Mr. Pranav Thakur for Respondent no.1 - Union of
India.
Ms. Shilpa Kapil a/w. Mr. Chidanand Kapil for Respondent
No.2 (AAI).
Mr. Milind More, Additional Government Pleader for
Respondent No.4 -State.
Mr. Kevic Setalvad, Senior Advocate a/w. Mr. Vijay Purohit,
Ms. Nikita Bangera, Mr. Faizan Mithaiwala, Mr. Samkit Jain,
Ms. Sneha Prabhu and Mr. Jehan Lalkaka i/by. P & A Law
Offices for Respondent no.5.
Mr. M.P. Rao, Senior Advocate a/w. Mr. S.D. Shetty, Mr.
Rakesh Singh and Ms. Shristi Shetty i/by. M.V. Kini &
Co. for Respondent nos. 6, 7 and 8.
WITH
WRIT PETITION (L) NO. 19171 OF 2022
Aviation Industry Employees Guild .. Petitioner
vs.
Union of India and ors. .. Respondents
1
1.wpl.19001-22
Mr. Ashok D. Shetty a/w. Ms. Rita K. Joshi for Petitioner.
Mr. Anil C. Singh, Additional Solicitor General a/w. Ms.
Savita Ganoo a/w. Mr. D.P. Singh, Mr. Sharad Bansal, Ms.
Smita Thakur and Mr. Pranav Thackur for the Respondent
no.1 - Union of India.
Mr. M.P. Rao, Senior Advocate a/w. Mr. S.D. Shetty, Mr.
Rakesh Singh and Ms. Shristi Shetty i/by. M.V. Kini & Co.
for Respondent nos. 2, 3 and 5.
Mr. Kevic Setalvad, Senior Advocate a/w. Mr. Vijay Purohit,
Ms. Nikita Bangera, Mr. Faizan Mithaiwala, Mr. Samkit Jain,
Ms. Sneha Prabhu and Mr. Jehan Lalkaka i/by. P & A Law
Offices for Respondent no. 4.
Mr. Milind More, Additional Government Pleader for
Respondent No.6 -State.
WITH
WRIT PETITION (L) NO. 20338 OF 2022
WITH
INTERIM APPLICATION (L) NO. 22361 OF 2022
All India Services Engineers
Association .. Petitioner
vs.
Union of India and ors. .. Respondents
Mr. Sanjay Singhvi, Senior Advocate a/w. Ms. Rohini
Thyagarajan for the Petitioner.
Mr. Anil C. Singh, Additional Solicitor General a/w. Mr.
Aditya Thakkar, Mr. D.P. Singh, Ms. Savita Ganoo, Ms. Smita
Thakur, Mr. Pranav Thakur for Respondent no.1 - Union of
India.
Mr. M.P. Rao, Senior Advocate a/w. Mr. S.D. Shetty, Mr.
Rakesh Singh and Ms. Shristi Shetty i/by. M.V. Kini & Co.
for for Respondent nos. 2 and 3.
Mr. Kevic Setalvad, Senior Advocate a/w. Mr. Vijay Purohit,
Ms. Nikita Bangera, Mr. Faizan Mithaiwala, Mr. Samkit Jain,
Ms. Sneha Prabhu and Mr. Jehan Lalkaka i/by. P & A Law
Offices for Respondent no. 4.
2
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Mr. Milind More, Additional Government Pleader for
Respondent No.5 -State.
Mr. K.T. Thomas a/w. Mr. Sourav Chetri for Intervener in
IA(L)/22361/2022.
CORAM : DIPANKAR DATTA, CJ. &
M. S. KARNIK, J.
DATE : JULY 25, 2022 P.C. :
1. At the outset of today's hearing, Mr. Rao, learned advocate appearing for the respondents 2, 3 and 5, has placed before us an order dated July 21, 2022 passed by a learned Single Judge of the Delhi High Court in Writ Petition (C) No.10599 of 2022 and CM Appl. No.30700 of 2022. Such order records the submission of the learned Solicitor General of India representing the respondent no.3 (Air India Asset Holding Company) that the respondents in the writ petition do not intend to initiate any proceedings for eviction of the petitioners except in accordance with law. The other submission of learned Solicitor General appears to be recorded to the effect that in case the petitioners fail to vacate the premises in question, appropriate action under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereafter "the Act of 1971", for short) would be initiated. According to Mr. Rao, the petitioners may consider the option of continuing to remain in the concerned premises subject to proceedings to be 3
1.wpl.19001-22 initiated under the Act of 1971, notwithstanding that the time to vacate such premises expires tomorrow.
2. Mr. Singhvi and Mr. Desai, learned senior counsel and Mr. Shetty, learned counsel appearing for the respective petitioners seek time till tomorrow morning to consider the aforesaid submission of Mr. Rao and to return with better instructions.
3. Stand over to tomorrow (July 26, 2022) at 11.00 a.m.
4. Compilation placed by Mr. Shetty shall be retained with the record.
(M. S. KARNIK, J.) (CHIEF JUSTICE)
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