R.K. Merathia, J. - (1.) MR . Mukhopadhyay, learned Counsel appearing for the Petitioner submitted that by letter dated 12/13.11.2009 (Annexure 8), Petitioner has been asked to produce the recent survey khatiyan for considering his request for reemployment of Petitioner No. 2.
(2.) MR . Mehta, learned Counsel appearing for the B.C.C.L. on the other hand submitted that the said letter relates to the revisional survey khatiyan of the lands offered by the Petitioners initially and additionally. He further submitted that certain other informations/ documents were also sought, and in the absence of the required documents it is not possible to consider the claims of the Petitioner. From the letter dated 12/13.11.2009, it appears that the Petitioner was directed to produce certain documents/revisional survey khatiyan etc. for considering their claims of compensation/appointment. Now it is for the Petitioner to produce the required documents.
(3.) ON this Mr. Mukhopadhyay submitted that Petitioners will produce the required documents.;