Ashamukul Pal, J. - (1.) This is an application made by Pusparani Ghosh (the petitioner herein) for issuance of a writ in the nature of mandamus directing the respondents including the agents, subordinates and employees to withdraw and/or cancel the impugned order Annexure 'C' passed by the Additional District Magistrate, Alipore, 24 Pargunas in Miscellaneous Case No. 43 of 1983.
(2.) The petitioner has made the Additional District Magistrate, Divisional Engineer, 36 Exchange, the General Manager, Calcutta Telephones parties in this writ application. He has also made Narayan Chandra Ghosh and Kanailal Ghosh parties as the telephone is going to be installed at their instance.
(3.) The petitioner's case is that she is the landlady in respect of premises No. 80, Raja Dinendra Street, and Narayan Chandra Ghosh was a tenant since 1973. When he came as a tenant it was agreed that he would not be entitled to run any press including any printing press in the premises covered by the said tenancy. But he violated the conditions of the said tenancy besides being a defaulter. The petitioner filed a suit for eviction on the ground of default, nuisance and use of the premises for the Purpose for which the premises was never let out. She got a decree on 21st March, 1983 in the said suit and said Narayan Chandra Ghosh was directed to vacate the promises in suit within six months from the date of the decree.;