MAHENDRA SABOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Banerjee, learned counsel appearing for the petitioner. Also heard Mr. S.N. Sarma, learned Senior Counsel appearing for the respondent No. 2.

(2.) The revision petition is preferred against the Judgment and Order dated 05.06.2015, passed by the learned Additional Sessions Judge, Jorhat in Criminal Appeal No. 17/2013 whereby the order dated 13.02.2013 passed by the learned Chief Judicial Magistrate, Jorhat in Criminal Case No. 146/2010 has been affirmed.

(3.) The case of the petitioner briefly stated is that he was occupying a residential quarter No. 281, Line No. 9 of the Heeleakha Tea Estate as a incidental to his job being a permanent employee in the said Tea Estate. The petitioner was superannuated on 31.12.2008 but as the quarter was not vacated, the respondent authority lodged a complaint case on 19.05.2010 being C.R. Case No. 146/2010 under Section 630 of the Companies Act, 1956, (for short, the Act of 1956) to evict the petitioner from the said quarter.