Asit Kumar Bisi, J. - (1.) The instant application under Article 227 of the Constitution of India preferred by the petitioner arises out of Order No. 14 dated 21st December, 2004 passed by the Estate Officer, Life Insurance Corporation of India, Eastern Zonal Office, Kolkata in Case No.EO/247/0103 (Life Insurance Corporation of India v. M/s. Chemould).
(2.) The facts leading to filing of the instant application may briefly be narrated thus.
(3.) The present opposite party Life Insurance Corporation of India instituted a proceeding under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, hereinafter referred to as the said Act, against the petitioner praying inter alia for the following reliefs: "(i) That in exercise of powers conferred on this tribunal by the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 the matter be proceeded with under the provisions of the said Act. (ii) That an order of eviction be made directing that the 'said premises' particularly described in the schedule below shall be vacated on such date as may be specified in the order by all persons including the opposite party who may be in occupation thereof or any part thereof. (iii) For such other order and further orders as may be found necessary and/or deemed just and proper for recovery of possession of the said premises. (iv) For costs of the proceedings." ;