- (1.) All these matters were assigned before this Bench for early hearing of the matters in question.
(2.) The writ petitioners/appellants have challenged the action taken by the State of West Bengal against the notices of eviction issued under Section 11 of the West Bengal Government Premises (Regulation of Occupancy) Act, 1984 [hereinafter referred to as the Act of 1984].
(3.) When the matter came up before us earlier on 10th December, 2007, the Learned Advocate appearing in support of the appeal as well as on behalf of the appellant prayed for Leave to file a short supplementary affidavit to all these matters before this Bench. Accordingly, such leave was granted by us.;