ABHOY BOSE Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This is a writ petition challenging the letter dated 13th March, 2018 issued by the Railway Authorities, Sealdah Division relating to eviction of two Tea Stalls and one Dalla running in the name & style of M/s. Harendra Nath Bose at Shyamnagar Railway Station. A copy of the same was also given to Sri Abhoy Bose, the petitioner herein and he was directed to pay a sum of Rs.73, 39,768/-(Rupees Seventy Three Lakhs Thirty Nine Thousand Seven Hundred Sixty Eight only) within a period of 15 days as occupation charges.

(2.) The petitioner submits that he is the brother of Subhas Chandra Bose who is the petitioner in an earlier writ petition filed before this High Court in relation to the impugned tea stalls.

(3.) Mr. Purshottam Singh and Mr. Tanwir Alam appearing on behalf of Railway Authorities, Sealdah Division submits that neither Subhas Chandra Bose nor Abhoy Bose is the original licensee and the same has expired in the year 1999. It is their submission that nobody is making any payment of the occupational charges and accordingly the action of eviction is legal and as per law.