Subrata Talukdar, J. - (1.) The petitioners in this bunch of writ petitions canvas a common cause of action. Accordingly, this bunch of writ petitions are considered analogously and decided by this common judgement.
(2.) The petitioners claim to be shop owners and residents of Premises number 4A and 4B, Chowringhee Place, Kolkata 700013 (hereinafter referred to for short as the said Premises or, only as the Premises). The history of the said Premises commenced with an Indenture of Lease dated 6th October 1906 between the then Corporation of Calcutta and one Maurice Edward Bandmann. The Calcutta Corporation being the paramount Title Holder of the said Premises granted the Lessor/Mr. Bandmann the right to hold the property in lease for a period of ninety-nine years. During the subsistence of the lease period, Edward Bandmann inducted one Arathoon as an interest holder in the said Premises. Finally, on the demise of both Bandmann and Arathoon the said Premises shifted to the Respondent No. 4 of this writ petition/ the Bengal Properties Private Limited (for short referred to only as R4, or as the Bengal Properties) as the new Lease Holder under the now Kolkata Municipal Corporation (KMC).
(3.) The petitioners claim to be sub-lessees/tenants under the Bengal Properties. With the original lease of 1906 having expired in 2005, the KMC, now being the paramount Title Holder, moved the Respondent No.1/ The First Land Acquisition Collector, Kolkata (for short R1/the FLAC) to initiate eviction proceedings against Bengal Properties by invoking Section 3(1) of the West Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962 (for short the 1962 Act).;