Das, J. - (1.) This rule was issued by this Court calling upon the Administrator and/or the District Magistrate of Chandernagore to shew cause why the proceedings pending in the Court of Sessions, Chandernagore against the petitioner should not be quashed.
(2.) On 31-1-1951, a petition of complaint was filed before Sri K. P. Roy, learned Sub-divisional Magistrate, Chandernagore and Magistrate, 1st Class Chandernagore, by one Dabiran Bibi on the following allegations.
(3.) The complainant and her children were in occupation of a plot of land and of huts standing thereon, in Chandernagore as a tenant under the petitioner.;