JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated January 10, 2012 is questioning an undated decision of South Eastern Railway (at p.84). A copy of the decision was forwarded to him by a memo dated January 29, 2007. He is also seeking a mandamus commanding the Railway to allot him the tea stall in question.
(2.) The case revealed by the WP and the documents produced therewith is this. In 1987 the Railway granted one Amulya Charan Kora licence to run a tea stall from its Radhamohanpur station platform. Amulya died on December 11, 1998. The petitioner applied in November 2000 stating that under a notary public affidavit dated July 16, 1997 he was adopted by Amylya and requesting the railway to grant him licence to run the tea stall.
(3.) In 2002 the Railway initiated eviction proceedings under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971. The Estate Officer passed an order of eviction dated January 23, 2004.;