Sambuddha Chakrabarti, J. - (1.) BY this petition the petitioners have, inter alia, prayed for a writ in the nature of mandamus commanding the respondents to withdraw and cancel the notification issued under Section 4 of the Land Acquisition Act, 1894 (the Act, for short) and the declaration under Section 6 of the Act which have been annexed to the writ petition as Annexures P -3 and P -6 respectively as well as a writ in the nature of madamus commanding the respondents to de -requisition the concerned premises and to deliver peaceful possession thereof and to cancel the Award under Section 11 of the Act.
(2.) THE case of the petitioners, inter alia, is that they are the owners of premises No. 3 Abdul Rasul Avenue, Kolkata. The petitioners Nos. 1 and 2 are the widow and son respectively of late Amitabha Mukherjee. By a memo dated March 23, 1972 an order of requisition under Section 3(1) of the West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947 was forwarded to late Amitabha Mukherjee, Sanjib Mukherjee and Ranajit Mukherjee by name. By a memo dated March 14, 1972 rental compensation in respect of the said premises at the rate of Rs. 368/ - per month was offered to them.
(3.) TWENTY -five years thereafter, a notification was published under Section 4 of the Act proposing to acquire the said premises. The purpose disclosed in the notification was permanent office accommodation of the Public Works Department (P.W.D., for short), Government of West Bengal within the Police Station of Tollygongue.;