Supreme Court - Daily Orders
Rabin Barat vs The State Of Bengal State Of West Bengal . on 29 August, 2019
Bench: R. Banumathi, A.S. Bopanna
1
ITEM NO.2 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 320/2017
(Arising out of impugned final judgment and order dated 17-05-2016
in FA No. 79/2009 passed by the High Court At Calcutta)
RABIN BARAT Petitioner(s)
VERSUS
THE STATE OF BENGAL & ORS. Respondent(s)
(WITH APPLN. FOR EXEMPTION FROM FILING CERTIFIED COPY OF THE
IMPUGNED JUDGMENT, EXEMPTION FROM FILING O.T.)
Date : 29-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sartha K. Choudhury,Adv.
Mr. Arun Vishal Mishra,Adv.
Ms. Shalu Sharma, AOR
For Respondent(s) Mr. Suhaan Mukerji,Adv.
Ms. Astha Sharma,Adv.
Mr. Amit Verma,Adv.
Mr. Abhishek Manchanda,Adv.
Mr. Kajal Dalal,Adv.
Mr. Prastutu D.,Adv.
Ms. Dimple Nagpal,Adv.
Mr. Naveen Kumar,Adv.
M/S. PLR Chambers And Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the State of West Bengal has drawn attention of the Court to the Gazette Notification dated June 18, 1924 regarding notice issued under Section 4 of the Signature Not Verified Land Acquisition Act notifying requirement by the Government to Digitally signed by ANITA MALHOTRA Date: 2019.09.02 17:49:38 IST Reason: acquire portions of land measuring 4 bighas of standard measurement equivalent to 1.32 acres. It is submitted that the land was 2 acquired after due acquisition.
In view of the concurrent findings recorded by the trial Court as well as the High Court, we are not inclined to interfere with the impugned order. The special leave petition is, accordingly,dismissed.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER