Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ petition is for setting aside the Judgment dated 03.06.2006 passed in Misc. Case No. 2/2003 refusing to review the Judgment dated 27.02.2003 in Miscellaneous Appeal No. 13/89. The facts in short giving rise to this application are that M/s. Bharat Coking Coal Ltd. filed a case being Case No. 8/1987 before the Estate Officer, Bharat Coking Coal Ltd., Dhanbad under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 against Bulu Gope (Petitioner) for eviction from Plot No. 367 of Khata No. 76, area 0.01 Acres alleging therein that he had encroached upon the said land belonging to M/s. Bharat Coking Coal Ltd....
(3.) NOTICES were issued to the Second Party - Bullu Gope (petitioner) but in spite of service of notice, he remained absent and did not appear. Ultimately, the Estate Officer, by his Order dated 30th January, 1989, as contained in Annexure -1 to the writ petition, directed the opposite party i.e. the present petitioner to vacate the land so held by him illegally within the fortnight.;