KURIAN,J. - (1.) Heard learned counsel for the parties.
(2.) We are not inclined to interfere with the finding in the impugned order dated 05.05.2006 passed by the High Court of Calcutta. Admittedly, the respondent has been continuing as a tenant ever since 1965. Therefore, the High Court is right in holding that The West Bengal Premises Tenancy Act, 1956 would apply.
(3.) The appeal is hence dismissed.;