- (1.) Heard Shri Saptangshu Basu, learned Senior Counsel appearing for the appellant. None appears on behalf of the respondents.
(2.) Being aggrieved by the order of dismissal of the writ petition filed by the petitioner questioning the order of the Estate Officer dated 2nd February, 2002 made under section 5(1) of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, hereinafter referred to as the "Act of 1971".
(3.) The order was questioned on the ground that the Estate Officer did not give any reason in support of his order. There was no scope for the petitioner to prefer necessary appeal in terms of section 9 of the Act of 1971. The order has been questioned as being patently illegal.;