Paritosh Kumar Mukherjee, J - (1.) This writ petition is directed against an order of requisition passed under section 3(1) of the West Bengal Premises Requisition and Control (Temporary Provision) Act 3 J47 (West Bengal Act V of 1947), being order No. 26/80 Regn. dated August 2, 1980, issued by the Deputy Secretary, Government of West Bengal and served on the petitioner No. 1 under memo No. 2677 Regn. dated August 18, 1980, whereby the petitioner was directed to place the disputed property, at the disposal and control, of first Land Acquisition Collector, Calcutta, on August 20, 1980, at 10:30 A. M.
(2.) The said order of requisition was passed by the Deputy Secretary to the Govt. of west Bengal, for following Schedule and description of the premises. "11/1A, Sarojini Naidu Sarani (previously known as Rawdon Street, Calcutta-700 017. (Entire 4th floor of the premises now in occupation of D. I. G. of Police, Enforcement Branch and Home Guards, with the usual facilities, rights and easements, including lift, staircase, electricity and supply of water)".
(3.) An oral writ application was moved before D. K. Sen, J, of this Court on August 20, 1980, whereupon order of "Status quo" in respect of the fourth floor of the premises No. 11/1A, Sarojini Naidu Sarani (previously known as Rawdon Street). Calcutta 17 as on the said date was directed to be maintained till 26.8.80. On the undertaking of the writ petitioners to affirm the petition and file the same in court by 22.8.80. Thereafter, on 25.8.1980, D. K. Sen, J. had issued the Rule and extended the interim order, which was granted on 20. 8. 1980, until further orders. On that date it was made clear by His Lordship that the petitioners would not execute the decree for ejectment as against the respondents concerned in the meantime and the said Rule was made returnable six weeks from the said date.;