J.K.Biswas, J. - (1.) Six persons have joined together in this writ petition seeking a mandamus directing the respondents (South Eastern Railway Authorities) not to evict the occupants of a piece of railway land without initiating proceeding under provisions of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971.
(2.) The petitioners claim that they are the office bearers of an association (not claimed to be registered) formed by the occupants of the land, commonly known as "the old settlement area" within P.S. Kharagpur Town in the district of Medinipur (West). They want leave to sue in representative capacity.
(3.) On the admitted facts I am going to indicate presently, and for the reasons which are leading to rejection of the writ petition, I see no scope to make any order regarding the petitioners' prayer to permit them to sue in representative capacity.;