Arijit Banerjee, J. - (1.) By consent of the parties the appeal and the application for appropriate order are taken up for hearing together.
(2.) The appellants approached the learned Single Judge by filing W. P. No. 30448 (W) of 2015, inter alia, for a direction on the authorities to pay compensation to the writ petitioners for acquisition of their land under Act 1 of 1894. The learned Single Judge dismissed the writ petition summarily on the basis of a report in the form of an affidavit that was filed on behalf of the State-respondents.
(3.) Being aggrieved, the writ petitioners are before us by way of the present appeal.;