- (1.) This is an appeal from a judgment and order dated the 11th September, 1989 wherein the learned Single Judge dismissed the writ application of the writ petitioners. They are the appellants before us.
(2.) In the petition, prayers were made with regard to an order of requisition dated the 10th January, 1986 passed under West Bengal Act 2 of 1948 being the . It was prayed that the said order be quashed.
(3.) An injunction was also prayed for whereby the respondents were asked not to give any effect or further effect to the said order. The writ petitioners also prayed for restraint against interference of the peaceful possession of the writ petitioners with regard to the first floor together with the outhouse of premises No. 14, Dum Dum Cossipore Road, popularly known as "Mahendra Kanon".;