Satyabrata Sinha, J. - (1.) This application is directed against an order dated 11th January, 1996 passed by the respondent No.3 in exercise of his power conferred upon him under the provisions of Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (hereinafter referred to and called for the sake of brevity as 'the said Act) directing eviction of the petitioner under Section 5(1) of the said Act and payment of damages under Section 7(1) thereof.
(2.) The fact of the matter is not in dispute.
(3.) The building in question belongs to the first respondent which is a Corporation constituted and incorporated under the Life Insurance Corporation of India Act, 1956 and thus a 'State' within the meaning of Article 12 of the Constitution of India.;