A.Kabir, J. - (1.) This application has been filed by one Shri Pradip Kumar Bhadra for combined reliefs. While praying for leave to intervene and to be added as a respondent in the pending writ application filed by the Great Gopalpur Tea Company Ltd. and Shri Radheshyam Agarwala, Shri Bhadra has also prayed for vacation and/or modification of the interim order dated 3rd September, 1991, directing maintenance of status quo in respect of possession of the tea garden as on that date to continue till the hearing of the application.
(2.) When the application was taken up for consideration, it was decided to first of all dispose of the applicant's prayer for being added as a respondent in the writ proceedings.
(3.) Appearing in support of such prayer, Mr. P.K. Das, learned Senior Counsel, urged that the tea garden, popularly known as Saogaon (Sonali) Tea Garden, had been lying abandoned for a long time, and on Shri Bhadra's prayer for grant of a lease of the said tea garden in his favour, the State Government, through the District Magistrate and Collector, Jalpaiguri, entrusted the tea garden to Shri Bhadra by an order dated 31st August, 1994. A copy of the said order has been made Annexure "F" to the application under consideration.;