AMARENDRA NATH NATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These are two appeals from two decisions of Sinha, J. refusing to issue appropriate writs and orders under Article 226 of the Constitution in favour of the appellants.

(2.) The questions raised in the two appeals are common and they were dealt with in two successive orders by the learned Trial Judge; there is however, one distinguishing feature in that in one case, the compensation allowed was withdrawn without protest. The appeals have, accordingly been heard together and are dealt with and disposed of by this judgment.

(3.) The writ petitions out of which these appeals arise related to two contiguous premises known and numbered as 2 and 4, Creek Church Row. They are proposed to be acquired under the provisions of the Land Acquisition Act for the improvement of an educational institution at 6, Creek Church Row, called the Women's Christian College. It is a teaching as well as boarding institution where woman students are educated.