SOUMITRA PAL,J. - (1.) Since it is submitted by the learned advocate for the petitioner that the respondents have been served, he is directed to affirm and file affidavit of service by 25th January, 2012.
(2.) Learned advocate for the petitioners is directed to put in the deficit Court fees by 31st January, 2012 failing which the writ petition shall be deemed to have been dismissed so far as the petitioner nos. 2 to 8 are concerned.
(3.) In the writ petition, the petitioners have prayed for a direction upon the respondents not to construct any power station for rural electrification over the unacquired portion of the land in question belonging to them and have prayed for a direction upon the respondents to remove the pillars fixed over the unacquired portion of the land.;