SHAMPA SARKAR, J. - (1.) In spite of service, none appears on behalf of the State of West Bengal as also Kolkata Municipal Corporation. Affidavit-of-service is taken on record.
(2.) The petitioners are the tenants in respect of one shop room at Premises No. 4B, Chowringhee Place, Kolkata-700013. The petitioners were inducted as tenants by one Bengal Properties Private Limited who allegedly have a leasehold right over the said shop room. The building on which the shop room is situated belongs to the Kolkata Municipal Corporation.
(3.) The petitioners have been carrying on business in respect of the shop room under the trade name and style of M/s. Ambika and has been trading inter alia in garments. Records reveal that the petitioners were inducted as the tenants in the year 1998. The Kolkata Municipal recognized the legal status of the petitioners as lawful occupiers of the shop room at Premises No. 4B, Chowringhee Place, Kolkata-700013 as would appear from the certificate of enlistment which is annexed to the writ petition. The petitioners are also enjoying electrical supply from CESC Limited.;