- (1.) Heard.
(2.) This I.A. will form part of the main writ petition. I.A. No. 2811 of 2010: This I.A. has been filed for staying the operation of the operation of the impugned orders dated 9.4.2008 (Annexure 4) and 30.6.2009 (Annexure 5). Heard the parties on merits. The order of eviction has been passed against the petitioner by the Estate Officer (respondent no. 3) which has been confirmed by the appellate authority-District Judge, Bokaro in Misc. Appeal No. 26 of 2008. Mr. Rohit Roy, learned counsel for the petitioner, assailed the impugned orders on various grounds, whereas, counsel for the SAILrespondents supported the impugned orders.
(3.) It appears that after considering the respective cases of the parties and the relevant aspects of the matter, the said orders of eviction has been passed. No ground has been made out for interference with the same. Accordingly, this writ petition is dismissed. After I dictated the order, Mr. Rohit Roy, appearing for the petitioner, submitted that some time may be given to the petitioner to vacate Quarter No. II-C/E/4252.;