J.C.Gupta, J. - (1.) Counter and rejoinder-affidavits have been exchanged, hence this writ petition is decided finally.
(2.) Heard Shri A. N. Sinha, for the petitioner and Shri K. M. Dayal, Sr. Advocate, appearing for respondent No. 3.
(3.) This Court finds that this is one of those rare cases wherein an occupant has been dispossessed in a hasty and illegal manner without any respect to law.;