BIJOYA LAKSHMI COTTON MILLS LIMITED Vs. WEST BENGAL

JUDGEMENT

(1.) These two appeals, on certificate, are directed against the judgment of the Calcutta High Court, in Appeals from Orders, Nos .397 and 398 of 1958, dated March 5, 1959, in so far as the High Court has held that the notification, issued by the State Government, under S. 4 of the West Bengal Land Development and Planning Act, 1948 (W. B. Act XXI of 1948) (hereinafter referred to as the Act), is valid. The appellant and respondents, in both the appeals, are the same and common questions arise for consideration in both.

(2.) The Society of Farmers and Rural Industrialists, of which the third respondent is the Secretary, requested the first respondent, the State of West Bengal, to acquire, compulsorily, certain lands for the establishment of an Agricultural Colony for creating better living conditions therein. The first respondent issued a notification, on February 4, 1955, under S. 4 of the Act, stating that an extent of about 28.59 acres of lands, more fully described therein, and situated in the villages of Ghola and Natagarh, is likely to be needed for a public purpose, viz., the establishment of an agricultural colony and the creation of better living conditions. There is no controversy that a major portion of the lands, comprised in this notification, belonged to the appellant-Mills. The said notification was published in the Calcutta Gazette, on February 17, 1955. This notification was signed by the Assistant Secretary, Land and Revenue Department of the Government of West Bengal.

(3.) The first respondent then directed the Society to prepare a development scheme and submit the same to the Collector, to enable him to hear objections as per the rules framed under the Act. On or about March 21, 1955, the Society submitted a development scheme and the Collector issued notice, under R. 5 (2) of the West Bengal Land Development and Planning Rules, 1948 (hereinafter referred to as the Rules), inviting objections, within the time specified therein, to the scheme being sanctioned. The objections filed by the appellant Mills, to the sanctioning of the scheme, were overruled by the Collector. On February 10, 1956, the Land Planning Committee, which is the prescribed authority, under the Act, recommended acceptance of the scheme submitted by the Society and for issue of a declaration, by the Government, under S. 6 of the Act. On July 21, 1956, the Government issued the declaration, under S. 6 of the Act, which, again, was published in the State Gazette, on August 9,1956. This declaration was signed by the Deputy Secretary, Land and Revenue Department, Government of West Bengal. On August 28, 1956, notice of the intention to take possession of the lands was issued under R. 8 of the Rules.