AJET BAIDYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The prayers of the writ petitioners are as follows:

(2.) The writ petition was dismissed by an order dtd. 4/7/2016 and appeal against the said order was disposed of by Hon'ble Division Bench of this Court by an order dtd. 2/11/2017 in M.A.T. 1368 of 2016, granting liberty to the petitioners to pursue the remedy available under sec. 18 of the Land Acquisition Act, 1894

(3.) Review of the said order was sought by the petitioners and by an order dtd. 25/9/2019 in R.V.W. 272 of 2017, the Hon'ble Division Bench recalled the order dtd. 2/11/2017 in M.A.T. 1368 of 2016 by allowing the review application and remanded the writ petition to this court for fresh hearing.