PANKAJ KAYAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The short point ventilated by the petitioner in this writ petition relates to the continuing inaction on the part of the State respondent authorities to compensate the petitioners, who invoke their title to the lands in issue through their common predecessors-in-interest, with regard to acquisition of such lands for construction of a pucca road called the Muchisha-Dighirpar Road (for short the said Road) in the District of South 24 Parganas.

(2.) The lands (hereinafter referred to as the said lands) comprise Plot Nos. 125, 128, 165 and 166 respectively measuring 0.30, 0.04, 0.16 and 0.290 acres. The said lands were owned by the father of the petitioner Nos. 1 and 2. The father of the petitioner No.3 was the owner of Plot No. 113 measuring about 0.46 acres (also hereinafter called the said lands). The said lands are located at Mouza- Lakhnagangadharpur, J.L. No.102, Police Station- Falta, District South 24 Parganas.

(3.) The petitioners through Mr. Pan, Learned Counsel, complain of the fact that although requisition for the said lands was initiated under the West Bengal Land (Requisition and Acquisition) Act, 1948 (for short Act II of 1948), such requisition bearing Case No. LA-II/I (A) of 1975-76 (for short the said LA Case) was not taken to its logical conclusion.