Calcutta High Court (Appellete Side)
(Subodh Haldar vs The State Of West Bengal & on 19 September, 2013
Author: Dipankar Datta
Bench: Dipankar Datta
1
19 19.09.2013
pg W.P.28619(W) of 2013
(Subodh Haldar vs. The State of West Bengal &
Ors.)
Mr. Partha Pratim Roy
Ms. Ilina Bhattacharjee.....for the petitioner
Mr. Pratik Prakash Banerjee
Mr. Ayan Banerjee......for the State
The cause for presentation of this writ petition is that
the Additional Land Acquisition Officer, South 24-
Parganas, despite hearing the petitioner on 16.08.2013
on his claim for payment of the compensation that has
been awarded, has not given his decision.
Having regard to the nature of grievance expressed by
the petitioner, I find no reason to keep the writ petition
pending. The same stands disposed of with a direction
upon the Additional Land Acquisition Officer, respondent
no.4 to make available to the petitioner his decision in pursuance of the hearing that was granted to him on 16.08.2013, as early as possible but not later than a fortnight from receipt of a copy of this order. There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(DIPANKAR DATTA,J.) 2