GANESH CHANDRA GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two appeals involve similar facts and points of law and are taken up for hearing and disposal together. We first deal with M.A.T. No.1520 of 2019.

(2.) The writ petitioners/appellants approached the learned Single Judge, inter alia, with the following prayers:

(3.) It is not in dispute that the lands of the writ petitioners/appellants situated at Mouza- Patuli, J.L. No.151, Ranaghat, Nadia were acquired by the Additional District Magistrate (Land Acquisition) and competent authority under the National Highways Act, 1956 for the widening of National Highway No.34 into four lanes by L.A. Case No.64A/NH/10-11.