RAJESH SHANKAR,J. - (1.) The present case is taken up through Audio/Video conferencing.
(2.) The present writ petition has been filed for quashing the order dated 19.05.2017 (Annexure-1 to the writ petition) passed by the Principal District Judge, Bokaro in Civil (Misc.) Appeal No. 04 of 2017 whereby the said appeal preferred by the petitioner has been dismissed and the order dated 14.02.2017 passed by the Estate officer, Bokaro Steel City, Bokaro in A.E. Case No. 70 of 2014 rejecting the petition filed by the petitioner under Section 8 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 to call for different documents relating to lease and seeking certain information regarding allotment of all the quarters of Hindustan Steel Works Construction Limited (HSCL) as well as its rent being paid by other persons, has been upheld.
(3.) Learned counsel for the petitioner, at the outset, submits that similar writ petition i.e. W.P.(C) No. 4600 of 2017 (Rikta Ganguli Vs. Steel Authority of India Limited/Bokaro Steel Plant, Bokaro & Anr.) has already been disposed of by a Bench of this Court vide order dated 28.09.2019.;