TAPABRATA CHAKRABORTY, J. - (1.) CHALLENGE in the instant writ application is against an order dated 26th October 2009 passed by the respondent No.3.
(2.) THE petitioner purchased a house site bearing survey No. 2754, measuring an area 340 sq. mts. at Dugnabad (hereinafter referred to as the said land) on 28th September, 1973 and constructed a small house on the said land. But, when she wanted to repair the said house in the year 1978, the said repairs could not be made due to encroachment by one Mr. Abdullah. Aggrieved thereby the petitioner approach the respondent No.3 on 16th August 1978 and pursuant thereto the petitioner's claim was processed. But the said Mr. Abdullah could not be evicted. However, the Administration was desirous of providing an alternative accommodation to the petitioner as would be explicit from a note dated 17th May 1988 issued by the respondent No.4 at page 49 of the writ application.
(3.) THEREAFTER the petitioner went on making repeated representations but the respondents maintained a deceptive science. Ventilating her grievances the petitioner made a representation to the respondent No.1 on 23rd February, 1996. As the said representation was not disposed of and no alternative accommodation was given, the petitioner preferred an application under Article 226 of the Constitution of India being WP No. 036 of 2009. The said writ application was admitted with the direction towards exchange of affidavits. But no such affidavit -in - opposition was filed. The matter was taken up for final hearing and was disposed of by an order dated 11th June 2009.;