ABSARMALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition along with other analogous bench of writ Petitions being Co. Nos. 9060(W) and 9061 (W) to 9063(W) of 1987, was initially moved before Shamsuddin Ahmed J. of this Court on February 3, 1987, in presence of Mr. Arun Kumar Matilal, Senior Advocate (since deceased) appearing with Mr. Anadi Nath Banerjee, when the said learned Judge granted interim order restraining the Respondents from proceeding any further on the basis of the impugned notice being Annex El to the writ petition, dated September 4 and October 19, 1987, issued by the Revenue Officer under Sec. 44(2a) of the W.B. Estates Acquisition Act and also restraining the Respondents from interfering with' khas and peaceful possession of the Petitioners in respect of the disputed land in any manner whatsoever, pending disposal of the writ petition.

(2.) After completion of affidavits these writ petitions have come up for final hearing in presence of the learned Advocate for the Respondents.

(3.) Initially these writ petitions were heard by me on August 14, 1990, and thereafter again heard on August 28 and 30 and September 4, 1990, when the writ petitions stood adjourned till September 10, 1990.