- (1.) The appellants herein filed a writ petition challenging the acquisition proceedings initiated in relation to the premises No. 30E,Chowringhee Road, Calcutta. The said writ petition was dismissed by the judgment and order dated 4th February 2009 passed by a learned Judge of this Court.
(2.) Assailing the said judgment and order passed by the learned Single Judge instant appeal has been preferred at the instance of the writ petitioners.
(3.) The brief facts necessary for dealing with the controversies involved in this appeal are stated hereinafter : Al Haj Hasan Properties Private Limited, the writ petitioners/appellants are the owners of Premises No.30, Chowringhee Road, Kolkata, which is known as Chowringhee Mansion situated at corner of Park Street, Chowringhee Road and Kyd Street. Rajasthali Emporium, respondent No.4, by virtue of an order of requisition dated 11th June 1973 issued under the West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947, has been occupying a room in the ground floor of the said premises. In the order of requisition, the room requisitioned is described as No. 30E,Chowringhee Road, Calcutta.;