DILIP KUMAR DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner has initiated the instant writ application for mandamus commanding the respondent to set aside, rescind or withdraw the annexure-J dated 19.6.95, certiorari, Rule NISI, injunction and for other consequential reliefs.

(2.) The gravamen of the allegations which generated the initiation of the writ application is that the petitioner was a lawful tenant at Flat No. O/2 Maniktala Govt. Housing Estate, saddled with obligations to fulfill the conditions. The rent, as determined, according to the terms of the tenancy, was for sum of Rs. 235/- payable per month inclusive of occupier's share of taxes and external service charges bereft of payment of electricity charges.

(3.) The petitioner, in due performance of the agreement, continued in possession. With the passage of time, the petitioner applied for withdrawal of joint membership of Iswarchandra Vidyasagar Samabay Niwas Ltd. a different housing at Bagmari which was acceeded to by the respondent opposite parties dated 10.7.92.