Satyabrata Sinha, J. - (1.) This writ petition involves a short question as to whether a Thikader is entitled to raise construction or not.
(2.) Shortly stated the fact of the matter is as follows:- The petitioner is a thika tenant in respect of Premises No. 3. Meridith Street, Calcutta and has been paying rent to the State. Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 came into force with effect from 18th January. 1982 (hereinafter referred to as 'the said Act'). Section 20 of the said Act provides for a rule making power, in terms whereof a rule was made known as Calcutta Thika Tenancy (Acquisition and Regulation) Rules, 1982 (hereinafter referred to as 'the said Rules'). The said Act was amended in terms of the Calcutta Thika Tenancy (Acquisition and Regulation) Amendment Act, 1993.
(3.) It is not in dispute that in terms of the provision of the said Act a Thika Tenant becomes a direct tenant under the State.;