Calcutta High Court (Appellete Side)
Smt. Gouri Bagui vs The State Of West Bengal & Ors on 30 January, 2024
Author: Suvra Ghosh
Bench: Suvra Ghosh
30.01.2024
rc/ct.no.10
Item No.24
WPA No. 7626 of 2018
With
CAN No. 1 of 2023
Smt. Gouri Bagui
Vs.
The State of West Bengal & Ors.
Mrs. Sutapa Sanyal ...for the Petitioner
Mr. Soumitra Bandyopadhyay
Mr. Aniruddha Sen ...for the State
Mr. Debabrata Banerjee
Mr. Samir Chakraborty ...for the HIDCO
Heard learned counsels for the parties.
It appears from the reply given by the Additional
Land Acquisition Officer, North 24 Parganas to the
application filed by the petitioner under the Right to
Information Act, 2005 that the land of the petitioner has
been acquired and compensation awarded to the owner,
being the petitioner herein. The reply further demonstrates
that the compensation amount of Rs.1,63,403/- has not
been received by the awardee/ petitioner till June 30, 2017
when the reply was furnished. The petitioner has
submitted a representation before the concerned authority
on November 09, 2017 requesting the authority to disclose
the method of calculation of the quantum of compensation
due to the petitioner and for consideration of her case. The
representation is yet to be considered. The petitioner prays
2
for a direction upon the authority to consider the
representation at the earliest.
It is submitted on behalf of the respondents that the
plot in question was acquired vide LA Case No. 4/102 of 1998-99 and possession of the plot was made over to the requiring body on May 04, 1999.
Learned counsel for the State submits that the 4th respondent be directed to deal with the representation submitted by the petitioner in accordance with law.
In view of the above, this writ petition is disposed of directing the 4th respondent to consider and dispose of the representation submitted by the petitioner dated November 09, 2017 within six weeks from the date of communication of this order upon affording reasonable opportunity of hearing to all concerned including the petitioner, in accordance with law.
The decision taken by the authority shall be communicated to the petitioner within a week thereof.
With the above observations and directions this writ petition being WPA No. 7626 of 2018 is disposed of.
The connected application being CAN No. 1 of 2023 is also disposed of accordingly.
There shall however be no order as to costs. Since no affidavit is invited, the allegations contained in the petition are deemed not to be admitted. 3
Urgent certified website copy of this order, if applied for, be furnished to the parties upon compliance of necessary formalities.
(Suvra Ghosh,J)