TAPEN SEN, J. - (1.) HEARD Mr. Delip Jerath, learned counsel for the Petitioner and Mr. M.M. Banerjea, learned counsel for the Respondents.
(2.) IN this Writ Application, the Petitioners have made a prayer that they be granted employment under the policy relating to displaced persons/land oustees. They have also made a prayer for issuance of an appropriate writ commanding upon the concerned Respondents to pay higher compensation to them for the acquisition of their land to the extent of 6.31 acres at the prevailing market rate. So far as the question of grant of compensation at the present market value is concerned, the learned counsel for the Petitioner has submitted that in fact the Respondents have calculated the same in such a manner that it comes to approximately Rs. 10/ - per decimal.
(3.) MR . M.M. Banerjea, learned counsel for the Respondents, however, submits that the compensation awarded is approximately Rs. 15 to 16/ - per decimal, which was the rate relevant at that time.;