NARAYAN CHANDRA SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) A group of modest traders, displaced from a prior market and subsequently rehabilitated within the precincts of B.C. Roy Market, have now sought intervention of this Court through the present writ petition, with an earnest appeal for an order restraining the respondents from interfering with their peaceful possession of the premises and/or places from which they are currently running their respective businesses, and further, seeking a directive to the respondents for the grant of a permanent lease of said premises and/or places in their favour.

(2.) Prior to venturing to delve into the contentious issue involved in the writ petition, it would be apt to allude the key facts, as projected in the writ petition, which are as follows:

(3.) Upon arriving at a conclusion that the present writ petition should be decided after exchange of affidavits by the parties, this Court invited affidavit-in- opposition from the respondents and liberty was granted to the petitioners to respond that affidavit.