HAREKRISHNA SARKAR Vs. STATE

JUDGEMENT

(1.) This writ petition was moved on 1/07/1988, challenging the final order dated 13/06/1988, passed in a proceeding under Section 44(2a) of the West Bengal Estates Acquisition Act, 1953, which was initiated for the second time in respect of the correction of the selfsame Khatian which would be evident from the following facts.

(2.) At the time of admission of the writ petition Samir Kumar Mookherjee, J. having issued a Rule granted interim order in the presence of Mr. Bijon Kumar Sinha, learned Advocate, for the State-respondents, and thereby, stayed all further proceedings pursuant to the impugned notice also granted stay of operation of the order in (sic) such second Section 44(2a) proceeding.

(3.) The writ petition has come up for final hearing before me on 10/07/1990, and it was heard in part on the said date and on the subsequent dates, that is, on July 17, and today, 31/07/1990.