Debasish Kar Gupta, J. - (1.) This writ application is filed by the petitioners for issuing a writ in the nature of mandamus on the respondent nos. 2 2,3,4,6,7 & 8 from restraining them from interfering with the peaceful possession of the petitioners over their land lying and situated at Plot no. 377, L.R. Khatian Nos. 1305,1306 & 1307, R.S. Khatian No.187, Mouza Chakmir, Police Station Maheshtala, District 24 Parganas(South).
(2.) In compliance of the order passed by this Court, a report by way of filing an affidavit is filed by the respondent no.2. Let the above affidavit be kept on record.
(3.) Having heard the learned Counsel appearing for the respective parties as also after considering the fact and circumstances of this case including the aforesaid affidavit, I find that for the completion of the project of elevated Budge Budge Trunk Road along with the composite programme (16 ft. on both side of central line) for the purpose of constructing gas line and drainage system etc., a portion of the land measuring about 615.21 Sq.ft. in question will be required.;