Altamas Kabir, J. - (1.) This application is being heard alongwith the Civil Order No 17695(W) of 1993 which has been filed by Sri Karunakar Balia Singh and others on the appellate Side.
(2.) The petitioners in this writ application claim to be the joint owners of premises No. 1, Garatin Place, Calcutta, alongwith the respondent Nos 6 and 7.
(3.) According to the petitioners, the aforesaid premises was requisitioned by the State Government vide Order No. 46/61 dated 26th April, 1861 According to the petitioners, having regard to the provisions of Section 10B of the West Bengal Premises Requisition and Control (Temporary Provisions) Act, 1947, the premises was sought to be de-requisitioned and the petitioners were requested to receive vacant possession of the property from the Office Surveyor and Valuer attached to the Land Acquisition Collector. Calcutta, on 31st December, 1993. It is the petitioners grievance that despite such order and intimation they were not handed over vacant possession of the said premises in view of the obstruction caused by the occupants thereof.;