Ramniklal
Devchand & Ors Vs. Board of Trustees of Port
of Mormugao [1993] INSC 254 (30 April 1993)
Sahai,
R.M. (J) Sahai, R.M. (J) Venkatachala N. (J)
CITATION:
1994 SCC Supl. (1) 506
ACT:
HEAD NOTE:
ORDER
Initiation
of proceedings for eviction of petitioners in 1975 filed in the civil court
have been assailed as provisions of Public Premises and Eviction Act having
been made applicable to Bombay Port Trust in 1980 the civil court ceased to
have jurisdiction. Learned counsel urged that the bar under Section 15 of the
Act being on entertaining any act or proceeding and the word 'entertain' having
been interpreted in Hindusthan Commercial Bank Ltd. v. Punnu Sahu (dead)
through legal representatives' to mean the date of hearing the proceedings
could not have been continued after 1980. The point was not permitted to be
raised by the High Court as this question was not agitated in the trial court.
In our
opinion, the High Court did not commit any error in taking this view. We find
no merit in this petition and the same is dismissed accordingly.
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