Debangsu Basak, J. - (1.) The petitioner complains of police inaction.
(2.) Learned advocate for the petitioner submits that, the petitioner was residing with the paternal aunty at a premises concerned. The petitioner claims to be a tenant under the respondent no. 8. The petitioner was evicted without the due process of law from such tenanted premises. Admittedly the paternal aunty of the petitioner was a tenant under the respondent no. 8. In support of the contention that, the petitioner was residing at the premises concerned, learned advocate for the petitioner refers to the Aadhar Card issued by the Government of India, a certificate issued by the local Councillor and the letter issued by the Bengal Provincial Depressed Classe's League.
(3.) The State, Bidhannagar Municipal Corporation and the Private respondent are represented.;