Indian Kanoon - Search engine for Indian Law

Calcutta High Court (Appellete Side)

Ratanlal Agarwal vs The State Of West Bengal & Ors on 8 May, 2013

Author: Jayanta Kumar Biswas

Bench: Jayanta Kumar Biswas

                                                1

                               In the High Court at Calcutta
                              Constitutional Writ Jurisdiction
                                       Appellate Side


Present:
The Hon'ble Mr. Justice Jayanta Kumar Biswas.


                                 W.P.N0.12981(W) of 2013
                                    Ratanlal Agarwal
                                           v.
                              The State of West Bengal & Ors.


Mr.Saptangshu Basu
Mr.Soumak Bera                      ...for the petitioner.

Mr.Pratik Prakash Banerjee
Mr.Ayan Banerjee                     .. for the State.

Mr.Pradeep Kumar.                     .. fort the fifth respondent.

Heard on: May 8, 2013.

Order on: May 8, 2013.

The Court:- Mr.Basu appearing for the petitioner in this WP under art.226 of the Constitution of India dated April 29, 2013 has argued that the petitioner is questioning the proceeding initiated for acquisition of the lands in question inter alia on the grounds that after publication of the declaration no award was passed by the Collector.

Advocate for Ganapati Flour & Foods Pvt. Ltd.(P), the fifth respondent, has produce document containing information given by the Collector that award was passed in the land acquisition case, and that one of the awardees was the petitioner.

Faced with the submission made by advocate for Ganapati with supporting document, Mr.Basu has submitted that the WP may be disposed of recording that the petitioner is one of the awardees in the land acquisition case so that the petitioner may take necessary steps according to law.

In view of the above-noted situation, I dispose of the WP. No costs. Certified xerox.

(Jayanta Kumar Biswas, J.) sm.