- (1.) This writ petition has been filed against the judgment dated 16.3.2010 passed by learned Additional Judicial Commissioner-V, Ranchi in Miscellaneous Appeal No. 13 of 2006 dismissing the appeal filed on behalf of the petitioner.
(2.) The only contention raised by Mr. Kalyan Roy, learned Counsel for the petitioner, is that order of eviction has been passed in this case, without issuing notice to show-cause and without giving opportunity of hearing to the petitioner.
(3.) It appears that the petitioner, was the recognised union at the relevant time. It was provided the premises in question, by the respondents for running its office, from 10.12.2004 to 5.12.2006.;