TAPABRATA CHAKRABORTY,J. - (1.) Affidavit of service filed by the petitioner be kept with the record.
(2.) The subject matter of challenge in the present writ petition is an order dated 19th of March, 2018 passed by the learned Presiding Officer, DRT - 3, Calcutta.
(3.) Mr. Rai, learned advocate appearing for the petitioner submits that the petitioner is the proprietress of Jagee Enterprise (in short, the said firm) and is a tenant under the respondent no. 4 in respect of the property detailed in paragraph 7 of the writ petition. She was being threatened of dispossession by the respondent nos. 3 and 4 and as such the said firm preferred a title suit being Title Suit No. 175 of 2018 in which an interim order of injunction was passed on 15th February, 2018 restraining the defendants therein being the respondent nos. 3 and 4 herein from disturbing and dispossessing the petitioner from the scheduled property without following the procedure established by law. Suddenly thereafter the respondent no. 5 along with the police officers entered the petitioner's tenanted premises and forcibly dispossessed her on 21st of April, 2018. From them, the petitioner came to learn that they are fortified with an order passed by the learned Tribunal on 19th of March, 2018.;