Bhaskar Bhattacharya, J. - (1.) This appeal is at the instance of West Bengal State Wirehousing Corporation and is directed against an award passed by the arbitrator appointed in terms of section 1Kb) of the West Bengal Premises Requisition and Control Act, 1947 (hereinafter referred as the Act).
(2.) Being dissatisfied with such an award dated January 1st, 2003 passed by the arbitrator thereby determining the compensation for the premises requisitioned under the Act this appeal has been preferred by the appellant.
(3.) Mr Mitra, the learned senior advocate appearing on behalf of the owner of the property requisitioned, has taken a preliminary objection as to the maintainability of the present appeal.;