ABDUL MATLEB Vs. HALDIA DOCK COMPLEX AND ORS.

JUDGEMENT

(1.) In terms of the order dated 14th May, 2015, the writ petitioner accompanied by an authorized officer of the Haldia Dock complex visited and inspected the relevant quarter in order to ascertain whether the same has been vacated or not.

(2.) The inspection report handed over to the Court by the learned advocate representing the Kolkata Port Trust may be taken on record.

(3.) The inspection report reveals that the quarter is under lock and key and upon query, the next door neighbour has revealed further that the wife of the petitioner resides in the quarter. The writ petitioner confirmed that he had failed to surrender the quarter "though he tried to do so on several occasions" since his wife continues to reside in the quarter.