Calcutta High Court (Appellete Side)
Sandip Kundu vs The State Of West Bengal & Ors on 8 November, 2019
Author: Md. Nizamuddin
Bench: Md. Nizamuddin
Item No. 31 08.11.2019 Ct. 21 bm/JR W.P. 9500 (W) of 2019 Sandip Kundu
-Vs.-
The State of West Bengal & Ors. Mr. Partha Pratim Roy, Mr. Dyutiman Banerjee, ...for the petitioner Ms. Chama Mookherji, Sr. Adv., Ms. Shruti Agarwal, ...for the State Grievance of the petitioner is that an arbitration proceeding was initiated for claim of compensation in the land and structure in question and the learned arbitrator has granted relief to him in respect of the land and not entertained the application for compensation for structure but it is a mere submission made in paragraph 8 of the writ petition and it is a submission before the Court and not true to his knowledge and statement is not substantiated by any material. In view of this fact this writ petition is dismissed.
However, this dismissal will not prevent the petitioner from availing remedy available to him under the law.
(Md. Nizamuddin, J.)