Calcutta High Court (Appellete Side)
Asimul Islam vs Union Of India & Ors on 19 September, 2023
Author: Suvra Ghosh
Bench: Suvra Ghosh
300
19.09.2023
Ct. No.10
b.das
WPA 21016 of 2023
Asimul Islam
Vs.
Union of India & Ors.
Mr. Taimur Hossain
Mr. Ziaul Haque
Mr. H. K. Mahata ...for the petitioner.
Mr. Sanajit Kr. Ghosh ...for the respondents.
Affidavit of service filed by the petitioner is taken on record.
The petitioner challenges the order of eviction passed by the Estate Officer, Eastern Railway/Malda Town directing the petitioner to vacate the premises in question within 30 days from the date of publication of the order. The order is undated.
Learned counsel for the respondents seeks to submit a report in the form of affidavit in this matter annexing relevant documents.
Let the matter appear under the same heading on 30th November, 2023.
No coercive steps be taken against the petitioner by the respondents in respect of the plot in question till the adjourned date.
(Suvra Ghosh, J.)