USMAN GHANI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Since both the writ petitions pertain to identical issues, they are dealt with and disposed of by a common judgment.

(2.) It is contended on behalf of the petitioner in W.P. 31112 (W) of 2014 that the petitioner is the recorded owner of the land in plot no. 946, Mouza Krishnapur, J.L. no. 74, District Murshidabad measuring an area of about 0.19 acres. For the purpose of construction of 33KV sub-station of West Bengal Electricity Board, the second respondent initiated proceedings under the West Bengal Land (Requisition and Acquisition) Act, 1948 and took possession of the land under requisition by serving notice under sec. 3(1) of the Act of 1948.

(3.) The petitioner in W.P. 31113 (W) of 2014 acquired title in respect of plot no. 48 measuring about 1.28 acres in J.L. no. 77, Mouza Fulpur, District Murshidabad by virtue of registered deed of sale dtd. 10/9/1974. The second respondent initiated proceedings under the West Bengal Land (Requisition and Acquisition) Act, 1948, for the purpose of maintaining supplies and service for rehabilitation of erosion-affected persons in Mouza Fulpur and took possession of the land on 18/5/1987 under requisition by serving notice under sec. 3(1) of the Act of 1948.