I.P.MUKERJI, J. - (1.) The plaintiffs claim to be the owner of the property at 131 Chittaranjan Avenue, Kolkata 700 073. It is said that part of this property was let out to a school Vijaya Bal Vidyalaya. It was also submitted that this school was managed and controlled by the Primary Education Department, State of West Bengal.
(2.) In those circumstances when this application was moved on 23rd December, 2011 I directed notice to be given to the West Bengal Government. Such notice has been served, as submitted. Affidavit of service is to be filed by 4th January, 2012. None appears for the West Bengal Government. Let another notice be served on the West Bengal Government.
(3.) Mr. Dipak Basu learned Senior Advocate for the petitioner submits that the school is virtually abandoned and that various unauthorised persons have come to occupy the school premises. He claims recovery of possession of the School property by eviction of these unauthorised persons.;