Das, J. - (1.) This Rule was obtained by the petitioners calling upon the opposite parties to show cause why a writ in the nature of mandamus should not be issued and possession of the premises mentioned in the petition should not be restored to the petitioners or such other or further order should not be made as to this Court may seem fit and proper.
(2.) The petitioners are two ladies who are resident of No. 3, Ashutosh De Lane in the City of Calcutta. The opposite parties to the Rule are (1) Director of Land, Hirings and Disposal, Eastern Command, (2) Assistant Director of Land, Hirings and Disposal, Eastern Command, (3) State Manager, Government of India States, Calcutta Area, (4) Land Acquisition Collector, Calcutta, and (5) Post Master General, Bengal Circle.
(3.) The petition was supported by an affidavit of' Chandalal Khandelwal, husband of petitioner No. 2. The counter-affidavit on behalf of the opposite parties was sworn to by opposite party No. 3. The further affidavit on behalf of the petitioners was also sworn to by Chandalal Khandelwal, husband of petitioner No. 2.;