- (1.) This writ petition has been filed for quashing the judgment dated 02/12/2010, passed by the learned District & Sessions Judge, Bokaro, in Misc. Appeal No. 20/2010, dismissing the appeal; the order dated 07/04/2008, passed by the Estate Officer, Bokaro Steel City, Bokaro in Case No. A/D 135/2007, directing the Petitioner to vacate the quarter No. II A-2/181, within 15 days from the date of the order and also for quashing the order dated 20/12/2006, passed by the Managing Director, rejecting the prayer of the Petitioner for leasing out of the Quarter No. II A-2/181 in terms of the Leasing Scheme 2002. It may be noted here that the Petitioner did not annex the copy of the order dated 20/12/2006. However, Mr. A. Sen, learned Counsel for the Respondents produced it and the parties advanced their arguments on it, and it is kept on the record.
(2.) Mr. Dubey, learned Counsel appearing for the Petitioner submitted that the Petitioner had applied for long term lease pursuant to the Scheme of the Respondents, which has been wrongly rejected; and that the said order dated 20/12/2006 was passed without giving opportunity of hearing to the Petitioner and without considering his case; and that the said order dated 09/04/2008 was passed without serving notice on the Petitioner and that he is not in possession of the said quarter unauthorizedly and, therefore, his appeal could not be rejected. He further submitted that the Petitioner was not paid his entire dues and, therefore, he was justified in not vacating the quarter.
(3.) On the other hand, Mr. Sen supported the impugned orders.;