ASHIT BARAN CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ application is directed against a Memo No. 1586.PAR (WBCS) dated 16th July, 1992, issued by the Assistant Secretary, Home (P&AR) Department, Government of West Bengal, to the Sub Divisional Officer, Barrackpore, and the order passed thereon by the said Sub-Divisional Officer, Barrackpore on 10th August, 1992. In his capacity as the Competent Authority under the West Bengal Government Premises (Regulation of Occupancy) Act, 1984, issued to the Inspector-In-Charge, Khardah Police Station.

(2.) The petitioner claims to have been inducted as a monthly tenant at C-54 Amarabati, Sodepore, under Khardah Police Station, in the District of North 24 Parganas, by Sreemati Krishna Roy, the respondent No.7 in this application, on 1st July, 1988, at a monthly rental of Rs. 100/- payable according to the English calendar, in respect of the accommodation described in paragraph 2 of the writ petition.

(3.) It is also the petitioner's case that on or about 17th March, 1989, the respondent No.7 sold the property in question to Shri Santanu Mukherjee and Sreemati Kanika Mukherjee, the respondent Nos.5 and 6 in this application.