SK RAMJAN ALI Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) THIS petitioner, Sk. Ramjan Ali, by filing this application under Article 227 of the Constitution has challenged the orders dated 5. 9. 2005 and 8. 12. 2005 passed by the Sub-Divisional magistrate, Sadar, Alipore, South 24-Parganas.

(2.) GRIEVANCES of the petitioner, as ventilated in the application, may briefly be stated as follows:

(3.) SUCH property measuring more or less 2 cottahs and 12 chittacks originally belonged to one Salila Bibi alias Salehannessa who settled the land at premises No. 6a, Dr. Biresh Guha Street in favour of one asma Khatoon, wife of Hazi Imam Molla. The said Hazi Imam Ali Molla by constructing structure of brick built walls with tin shed on the said land had been residing with Sk. Ramjan Ali and Sahadad Ali and their family. After the death of Asma Khatoon, the present petitioner and sahadad Ali as well as their family members have been residing in the said premises with their cousin Imdad Ali, the son of Asma Khatoon, since deceased. The petitioner, thus, has been in possession of such property since long. One Sk. Niamat Ali, O. P. No. 3 was collecting rent, though he refused to grant rent receipts to the petitioner thereby compelling the petitioner to deposit rent in the Rent Control. The present petitioner as well as Sk. Sahadad Ali have various documents like trade licence, electric bills and others in support of their claim of possession in respect of the disputed property.