Calcutta High Court (Appellete Side)
Akd M/S. Auto Fuel & Services - I & Ors vs Union Of India & Ors on 16 May, 2018
Author: Harish Tandon
Bench: Harish Tandon
1
12 16.05.18 W.P. 5611 (W) of 2018
Ct No. 02
akd M/s. Auto Fuel & Services - I & Ors.
Vs.
Union of India & Ors.
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Mr. Gopal Chandra Ghosh, Mr. Debayan Sinha.
... for the petitioners.
Mr. Sanajit Kumar Ghosh.
... for the respondent nos. 1 & 2. Mr. Puspendu Chakraborty.
... for the respondent no. 3.
Mr. R. L. Mitra.
... for the respondent no. 5 & 6.
Several objections against the purported action of the Metro Railway Authorities to acquire the land have been disposed of by the competent authority in the impugned order.
It appears that the objections filed by various persons including the lessees have been disposed of, as the purpose of acquisition is for the benefit of public at large.
The learned advocate appearing for the private respondent submits that subsequent to the impugned order the Metro Railway Authorities have made publication under Section 13 of the Metro Railway (Construction of Works) Act, 1978, which is conspicuously absent in the writ petition.
This Court feels that such facts and all other facts, which the Metro Railway Authorities take before this Court, should be brought on record in the form of affidavit.
Let the affidavit-in-opposition be filed within one week after reopening of this Court following Summer 2 vacation; reply thereto, if any, be filed within one week thereafter.
The writ petition is made returnable two weeks after reopening of this Court following Summer vacation.
(HARISH TANDON, J.)