Debangsu Basak, J. - (1.) This writ petition is taken up for final hearing. The parties are allowed to file affidavits.
(2.) A writing dated January 25, 2018 of the Railways is under challenge.
(3.) Learned senior advocate appearing for the petitioner submits that, the petitioners are valid commission agents. Such agency has not been terminated. The petitioners hold valid licence to undertake their activities. Such licence not being terminated and no notice of eviction being issued, the petitioners cannot be evicted. He draws the attention of the Court to the various documents relied upon in the supplementary affidavit as also in the affidavit filed by the Railways in support of his contentions.;