- (1.) RAKESH Tiwari, J. Heard learned Counsel for the parties and perused the record.
(2.) THE labour colony was constructed in the year 1955 under the U. P. Industrial Housing Act, 1950. The petitioner claims to be the president of a registered society known as Sramik Basti Balkeshwar Niwas Samiti, Agra and all the members of the society are claimed to be residing in the colony in different blocks and quarters. According to him, the members of the petitioner society had been allot ted a single room in the said colony for residential purposes; that since long back the members of the society applied for the allotment, after the death of their parents as successors but respondent No. 1, Deputy Labour Commissioner did not allot the premises in the name of the members of the petitioner's soci ety nor the respondents accepted rent from the members of the petitioners soci ety when they visited to deposit the rent in the office of the respondents.
(3.) FURTHER according to the petitioner respondent No. 1, Deputy Labour Commissioner did not inform the petitioner about any proceeding for his evic tion under the U. P. Public Premises (Eviction of Unauthorized Occupants), Act, 1972 and by order dated 22. 6. 2008 the order of eviction has been passed against six members of the petitioner society. The aforesaid six members have not been impleaded as parties to the writ petition. This writ petition has been filed challenging the validity and correct ness of the order dated 21. 6. 2008 as well as the notices dated 23. 6. 2008 in Case Nos. 30 of 2007, 31 of 2007, 32 of 2007, 35 of 2007, 43 of 2007 and 50 of 2007 passed by respondent No. 1, the Deputy Labour Commissioner, Agra Region, Agra.;