BADAL DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the appellant. Also heard Ms. A. Gayan, learned Central Government Counsel, appearing for all the respondents.

(2.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 24/11/2022 passed by the learned Single Judge in WP(C) 6288/2017 and other connected writ petitions, the original writ petitioner has preferred this intra Court appeal.

(3.) Mr. S.C. Biswas, learned counsel for the appellant has taken this Court to the factual matrix and has contended that as per the policy of the respondent authorities the regimental shops are to be allotted only to war-widows/widows of defence personnel killed while on duty/disabled soldier/ex-servicemen and spouses/widows of ex-servicemen etc. Though the appellant is in possession of the shop since 2001, the authorities have wrongly resorted to eviction proceedings and on that ground it was contended that the appeal be allowed.