AZIZUL HAQUE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Petitioner Azizul, Haque is the sole Mutwalli of a Wakf. The Wakf consists of various properties including premises No. 2 Syed Ameer Ali Avenue (hereinafter referred to as the said premises).

(2.) On June 29, 1946, the First Land Acquisition Collector, Calcutta, passed an order of requisition in respect of the ground floor and first floor of the said premises. The material portion of the order of requisition is in the following terms:

(3.) It is this order of requisition dated June 29, 1946, which is challenged before me in this application.