(1.) As the three writ petitions pertain to a common grievance of the petitioners and also dispute regarding acquisition of the land in question, all the three writ petitions are being disposed of by a single judgment.
(2.) The grievance of the petitioners in the three writ petitions against the respondents is that though they have acquired right, title and interest in respect of land in plot no. 142 under Mouza - Ruisanda, J.L. No. 211, L.R. Khatian No. 223, R.S. Khatian No. 218, Police Station- Kharagpur, District :- West Medinipur, by virtue of registered deeds of sale and are in possession of such property, the respondents claim to have acquired the property comprising 0.70 acres. The respondents have neither awarded any compensation for the same to the petitioners, nor taken physical possession of the land in question.
(3.) It is submitted on behalf of the petitioners that one Lakshmikanta Manna who was the original owner of land in plot no. 142 under Mouza- Ruisanda, J.L. No. 211, L.R. Khatian No. 223, R.S. Khatian No. 218, Police Station- Kharagpur, District:- West Medinipur, sold out 0.09 acres of land in the said plot in favour of one Jiten Maity by virtue of registered deed and Jiten Maity in turn transferred the said land by virtue of a registered deed in favour of one Kartick Chandra Maity. Kartick Chandra Maity sold out the land to one Bijoy Kumar Sharma who in turn sold out the same to the petitioner in WPA 10142 of 2020.