- (1.) BOTH these writ applications being inter-related were taken up for hearing together and are being disposed of by this common judgment.
(2.) SHORTLY stated the fact of the matter is as follows :
(3.) THE Estate of Chitra Dasi is a trust which is owner of Premises no. 17, 17/1 and 17/1/1, Kashi Nath Mullick Lane and 6, Ramlochan mullick Street. The respondent No. 5 is the official trustee of the said trust. The aforementioned premises measure approximately 52 cottahs. On 21st January, 1950 the official trustee granted a lease of the aforementioned premises in favour of the writ petitioner for a period of 75 years. Out of an area of 52 cottahs of land, possession of 39 cottahs of land had been handed over. It is stated that the remaining portion of the land is in occupation of some persons who claimed themselves to be thika tenants.;