Dipankar Datta, J. - (1.) These writ petitions have been heard together since common questions of law and fact are involved therein. This common order shall govern all the three writ petitions.
(2.) It is not in dispute that the respondent no.2 in all the writ petitions allowed the respective petitioners to store articles in godowns leased out in favour of the former by the Port Trust and that an order of eviction has been passed against it in proceedings under the Public Premises (Eviction of Unauthorized Occupants) Act, 1971. It is also not in dispute that such order of eviction has been stayed by the appellate forum under the Act.
(3.) The petitioners have prayed for order on the Port Trust to allow them to take back the articles, which have been stored in the godowns leased out to the said respondent.;