- (1.) An order of eviction has been passed against the petitioners upon invocation of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971, which is under challenge in this writ petition.
(2.) In course of hearing the writ petition, attention of this Bench was drawn by Mr. Mukherjee, learned advocate representing the Life Insurance Corporation of India, that huge sums of money are due and payable by the petitioners on account of arrears of rent.
(3.) An order was made on 9th December, 2015, directing the petitioners to effect payment of the sum, to be quantified in the manner indicated therein, to show their bona fide as well as to claim right of audience before the Bench.;