Calcutta High Court (Appellete Side)
Arup Mohan Ray vs State Of W.B. & Ors on 15 July, 2010
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 010 WP 2999 (W) of 2000 Arup Mohan Ray vs. State of W.B. & Ors.
None appears on behalf of the parties even at the time of second call of this writ application. No accommodation is prayed for.
This writ application is filed by the petitioner assailing a declaration made under section 6 of the Land Acquisition Act, 1894 in respect of land lying and situated at Mouza - Langulpara-36, Dag no. 651, 673, Mouza- Raghunathpur-36, Dag no. 496, 549 and Mouza - Paschim Radhanagar
- 98, Dag no. 72, 73, 163, 165, Hooghly.
After perusing the materials on record I do not find any legally enforceable ground for challenging the above declaration.
In view of the above, this writ application stands dismissed. There will be no order as to costs.
(Debasish Kar Gupta, J.)