MD. IDRISH Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing the instant writ petition, the writ petitioners have prayed for issuance of appropriate writ/writs against the respondent authorities commanding them to quash the process of demolition as undertaken by them in respect of residential quarters/dwelling units and structures named as Calcutta Dock Labour Board (CDLB) quarters and Calcutta Port Trust (CPT) quarters located at Brook Lane, Garden Reach, Kolkata along with other ancillary reliefs.

(2.) At the time of hearing, Mr. Kaustav Banerjee, learned advocate appearing on behalf of the writ petitioners at the very outset, draws attention of this Court to page nos. 26 to 75 of the instant writ petition being copies of different Aadhar Cards. It is submitted that from the copies of the aforementioned Aadhar Cards, it would reveal that the present petitioners are presently residing and occupying at the premises/quarters over which the respondent authorities have initiated demolition process.

(3.) Attention of this Court is drawn to sec. 2(g) of the Public Premises (Eviction of Unauthorised Occupants) Act 1971 ( 'Act of 1971 ' in short).