D.P. Sengupta, J. - (1.) This appeal is directed against the Judgment and Order dated 13.1.2005 passed by the learned Single Judge in W. P. No. 548 of 2003.
(2.) In the writ petition the subject matter of challenge was illegal and mala fide action of the respondent authority in not giving appointment to the writ petitioners in the unskilled category in Haldia Dock Complex in spite of the fact that they are in possession of "Land Loosers' Certificates", which were issued to them as their lands were acquired for development of Haldia Dock Complex.
(3.) In the year 1966 -67 land acquisition proceedings under the Land Acquisition Act were initiated for acquiring lands for development of Haldia Dock Complex. As a result of such acquisition several families became uprooted and their lands, which were the source of their livelihood, were lost. The writ petitioners/respondents belong to that category, which is described as "Land Loosers", and they were also given "Land Loosers' Certificate".;