LAWS(CAL)-2010-2-103

TARA CHAND CHOWDHURY Vs. STATE OF WEST BENGAL

Decided On February 01, 2010
TARA CHAND CHOWDHURY Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This writ application is, filed by the petitioners praying for a writ in the nature of Mandamus commanding the respondents to release the plots of land laying and situated at R.S. Dag Nos.1441 to 1447,1328,1332 and 1371, J.L. No.54, Mouza-Pakura, Police Station- Domjur, Distraict Howrah (hereinafter referred to as the said plots of land).

(2.) The Brief facts of this case are as follows :- The petitioners purchased the said plots of land, amongst other plots of land, by executing registered sale deeds as under: <FRM>JUDGEMENT_679_WBLR1_2010Html1.htm</FRM>

(3.) After taking physical possession of the said plots of land the petitioners got their names mutated in the records of Right in respect of the same. The petitioners developed the said plots of land by filling earths and fencing the same with brick wall. The petitioners started running of factory of wax slab thereat after obtaining trade licence, pollution certificate from the competent authority.