Calcutta High Court (Appellete Side)
Kc Subhajit Yadav vs The State Of West Bengal & Ors on 17 November, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
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17.11.2017
W.P. No. 26717(W) of 2017
KC Subhajit Yadav
Vs.
The State of West Bengal & Ors.
Mr. S. Chakraborty
Mr. T. Talukder.
... for the petitioner.
Mr. Dipankar Das.
... for the NHAI.
Mr. Chandi Charan De.
... for the State.
The petitioner claims that although the National Highway
Authority of India has acquired his immovable property, he has not
received any compensation.
The State and the NHAI are represented.
It is contended on behalf of the State that, the amount of
compensation has since been disbursed.
Learned advocate for the petitioner submits that, the
petitioner has come to learn from a report filed in W.P. 26710(W) of 2017
that, another person has received the money of the petitioner.
In such circumstances, the respondent no. 3 is directed to
submit a report as to why the compensation money has been disbursed to a person other than the petitioner. The respondent no. 3 will file such report in the form of an affidavit on November 30, 2017.
List the writ petition on November 30, 2017 under the same 2 heading.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)