- (1.) This application under Article 227 of the Constitution of India is directed against the judgement and order dated 22.12.2003 passed by the Estate Officer, Life Insurance Corporation of India, Eastern Zone, Kotkata, appointed under section 3 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to as the said Act) in case No. EO/71/0603/Misc of 2002.
(2.) By the order impugned the petitioners' application under section 7(1) of the said Act was rejected by the Estate Officer.
(3.) The petitioners were the lessees in respect of Flat No. 11 of Metropolitan Building, 3rd floor, Premises No. 7, Jawahar Lal Nehru Road, Kolkata-700013.;