S.ABDUL NAZEER,J. - (1.) Leave granted.
(2.) This appeal is directed against the order dated 19.09.2014 in G.A. 1172/2014, A.P.O.T. No.175/2014 with Writ Petition No. 36 of 2014, whereby the Division Bench of the Calcutta High Court has allowed the Writ Petition and has quashed the order of eviction passed by appellant No.5 against respondent No.1.
(3.) Appellant No.1 herein, namely, the West Bengal Small Industries Development Corporation Ltd. (for short 'the Corporation') is a government of West Bengal undertaking engaged in developing, assisting and encouraging growth of smallscale industries within the State of West Bengal. It is a government company as defined under Section 617 of the Companies Act, 1956. The entire shareholding of the Corporation is held by the State Government and/or its nominees. The Directors appointed by the Corporation are the nominees of the State Government. The other appellants are the functionaries of the first appellantCorporation.;