- (1.) Although the matter is appearing under the heading 'for orders', by consent of Mr. Saptangshu Basu, learned senior advocate appearing for the appellants, and Mr. Chandi Charan De, learned advocate appearing for the respondents, we take up the hearing of the appeal. All formalities are dispensed with.
(2.) This is an appeal against judgment and order dated September 5, 2013 passed by the Hon'ble Single Judge in Writ Petition no.17253 (W) of 2013, inter alia, rejecting an application under Article 226 of the Constitution of India. Admittedly, the writ petitioners/appellants were the owners of the disputed land.
(3.) A notification under Section 4 of the Land Acquisition Act, 1894, was issued notifying that the land-in-question was required for a public purpose. The said notice under Section 4 of the said Act of 1894 was published in the Kolkata Gazette Extraordinary on October 9, 2009. The declaration under Section 6 under the said Act of 1894 was, also, published in the said gazette on March 24, 2011.;