BISWANATH SOMADDER,J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 16th March, 2017, passed by the learned Single Judge in WP 6453(W) of 2017 (Sushila Lodha and Anr. vs. Estate Officer, Life Insurance Corporation of India and Ors.). The appellants before us are Life Insurance Corporation of India and its Estate Officer exercising powers under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971.
(3.) From the records as well as the impugned judgment and order it appears that a proceeding under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 was initiated by Life Insurance Corporation of India against R.S. Lodha and Sushila Lodha sometime in the year 2001. Copies of the order sheets produced during the course of hearing reflect that the first note/order recorded in the said proceedings dates as far back as on 3rd January, 2001, when the Estate Officer received two petitions from Life Insurance Corporation of India praying, inter alia, for the following reliefs: "Eviction of the O.P. (R.S. Lodha and Mrs. Sushila Lodha) AND for realisation of rent and damages for unauthorised occupation." ;