R. Banumathi, J. - (1.) Leave granted.
(2.) These appeals arise out of the orders of the High Court of Calcutta in MAT No.586 of 2018 dated 10.12.2018 and 19.12.2018 in and by which the High Court has quashed the order dated 01.10.2018 passed by the Estate Officer under sub-section (1) of Section 5 and sub-sections (2) & (2A) of Section 7 of the Act, 1971 in the application bearing CAN 9489 of 2018 and remitted the matter to the concerned Estate Officer for consideration of the matter afresh.
(3.) Brief facts which led to filing of these appeals are as follows:- Appellant No.1 is the owner of a limited Company, Government of India Enterprises known as Harvard House situated at No.168, Maniktala Main Road, PS Phoolbagan, Kolkata 700 054. The property in question is a public premises within the meaning of premises as contemplated under the provisions of Section 2(e) of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (Act No.40 of 1971).;