BABUSONA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The grievance of the present petitioner is that, the petitioner allegedly refused to comply with the illegal request of the private respondent nos. 5 and 6 to give evidence on behalf of the said respondents in a family dispute of the private respondents. It is alleged that due to such non-compliance of illegal request of the private respondent nos. 5 and 6, despite pendency of a suit for eviction alleging the petitioner to be a licensee, the said private respondents threw out the petitioner illegally from the suit property and stole away all the goods of the petitioner from inside the premises-in-dispute.

(2.) Thereafter, learned counsel for the petitioner submits, the private respondents no. 5 and 6 have filed an application for withdrawal of the suit for eviction of licensee, which itself patently shows that the petitioner was unlawfully ousted from the suit property.

(3.) Learned counsel appearing for the private respondent nos. 5 and 6 submits that the petitioner, of his own, voluntarily left the premises-in-dispute, for which an application for withdrawal of the suit was filed Learned counsel appearing for the State respondent submits that already an eviction suit is pending against the petitioner and seeks to produce a document in that regard.