- (1.) We had passed the following order on 6/4/19941: "On a consideration of the above, we are of the view that the stand of the appellant is well founded. Certainly, some person or authority will have to examine the correctness and bona fides of those who claim to be uprooted persons. It is appropriate that such examination is done by a Screening Committee. Such a screening would ensure elimination of bogus claims. It is a wholesome principle which requires to be adopted in this case. Thereafter we modify the order under appeal and direct that the cases of the respondents will be considered by the Screening Committee. The Port Trust had screened twenty-one persons in the case of Jayanta Kumar Prodhan and Ors. before employing them. Only after the screening process, the appellant will be required to implement the directions of the learned Single Judge as conferred by the division bench. The process of screening shall be completed within a period of four months from the date of this order. Accordingly, the Civils stand allowed in part. "
(2.) The appellant, Port Trust, is facing difficulty as to whether the Screening Committee appointed by the government by memorandum dated 12/5/1986 is to screen the respondents or not. Accordingly, IA No. 3 of 1994 has been preferred for appropriate directions.
(3.) Ia Nos, 4-6 of 1994 have been preferred by the applicants staling therein that they are also similarly situated like the other displaced persons consequent to the acquisition of their land by the Port Trust and their claims also should be considered. Accordingly, are the prayers.;