RITA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present challenge has been preferred by the writ petitioners, who are the private respondents in OA No. 3477 of 2018 (LRTT).

(2.) To put the case in context, initially an order was passed by the Thika Controller declaring the present writ petitioners to be thika tenants in respect of the subject property. Challenging the same, the present private respondents preferred OA No. 3477 of 2018 (LRTT) and obtained an order of stay of the order of the Thika Controller.

(3.) The present writ petitioners, in the year 2023, took out an application bearing MA No. 312 of 2023 seeking imposition of occupation charges on the present private respondents as condition for enjoying the stay in connection with OA No. 3477 of 2018 (LRTT). Such application having been rejected by the impugned order, the present writ petition has been preferred.