(1.) THE petitioner has impugned an order of requisition dated 17-2-1966 passed under the Requisition and Acquisition of Immovable Property Act, 1952 (hereinafter referred to as "the said Act) and seeks recovery of possession of the premises requisitioned thereunder. The petition also seeks compensation for wrongful use of the said premises from the date on which the requisition order came to an end till possession of the premises is handed over to the petitioner.
(2.) RESPONDENT No. 2 is the Collector of Bombay. Respondent No. 3 is the Union of India, respondent No. 4 is the Senior Superintendent of Post Offices.
(3.) UNIT Nos. 10-A and 10-B on the ground floor or Bharat Industrial Estate situate at Sewree, Mumbai (hereinafter referred to as "the premises") were originally owned by one P. I. Bhatia from whom the firm M/s. Kanhayalal and Company acquired the same. On dissolution of the firm, the said premises came to the share of the petitioner who is now admittedly the owner thereof.