UJJAL KUMAR PAUL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This order will govern the disposal of MAT 2 of 2022 and MAT 4 of 2022 as in both the appeals identical order in similar fact situation are under challenge.

(2.) These appeal are directed against the order of the learned Single Judge dtd. 23/12/2021 whereby the interim order dated 2nd of November, 2021 passed in WPA 17445 of 2021 and WPA 20086 of 2019 have not been extended any further.

(3.) The appellants had filed the petition challenging the notice dated 8th of October, 2021 stating that the appellants were in unauthorized occupation the quarter in question after their retirement on superannuation and that licence for the Government premises were terminated in terms of the Act of 1984 and, therefore, appellants were to deliver the possession of the premises within 30 days failing which the matter was to be processed with in terms of law. Initially by orders dtd. 1/11/2021 and 2/11/2021 the learned Single Judge had directed that the notice dated 8th of October, 2021 will not be given effect to till the next date of hearing. On 23/12/2021 learned Single Judge on the basis of certain admission made by the learned Counsel for the appellants did not find it to be a fit case for exercising the discretion for extending the interim order. Hence, learned Single Judge has declined to extend the interim order.