Satyabrata Sinha, J. - (1.) Although this matter was listed under the heading "Specially Fixed For Orders" but keeping in view the fact that the learned Counsel for the parties were heard at length, this application is being disposed of at this stage.
(2.) This writ application is directed against the order dated 16th August, 1995 passed by the Sub-Divisional Officer, Sadar, Suri, Birbhum, whereby and whereunder the petitioner have been directed to give vacant possession of the premises (east side) in question purported to be in terms of his power conferred upon the said authority in sub-section (2) of Section 331 of the Bengal Municipal Act, 1932.
(3.) According to the petitioners they were the tenants in the said premises of which the respondent No. 8 is the landlord. According to the respondent No. 8 the petitioners are trespassers. The respondent No. 8 contends that the licence was granted to one Ananda Chowdhury which was temporary in nature and the said licence was surrendered in the year 1992. It is stated that in between the year 1992 and 1995 the petitioner Nos. 1 to 12 started residing in the Mess known as "Rajlaxmi Technical Mess" and paying rent regularly.;