Calcutta High Court (Appellete Side)
Kazi Sohrabuddin vs Land Acquisition Collector (General) ... on 19 March, 2024
Author: Shampa Sarkar
Bench: Shampa Sarkar
19.03.2023 Sl. No.25(DL) srm C.O. No. 629 of 2024 Kazi Sohrabuddin Versus Land Acquisition Collector (General) Howrah Mr. Abhisek Banerjee ....for the Petitioner. Liberty is granted to the petitioner to withdraw the revisional application.
Accordingly, the revisional application is dismissed as withdrawn.
Leave is granted to the petitioner to prefer an application under Article 226 of the Constitution of India, as the petitioner prays for expeditious disposal of proceedings before the Land Acquisition Collector.
There shall be no order as to costs.
(Shampa Sarkar, J.)