SALIM MONDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance of the petitioner is primarily that the District Magistrate concerned, by the impugned order No.2 dated January 11, 2022 passed in Miscellaneous Case No. 01L.A./Sqd.-II/22, proceeded on the premise that the valuation of an adjacent land belonging to a different person, that is, one Biswajit Sen, was to be relied upon for determining the value of the petitioner's property, although the parameters differ in the case of the petitioner.

(2.) By placing reliance on a purported valuation by the Directorate of Registration and Stamp Revenue (the relevant portion annexed at page-35 of the present writ petition), it is argued that the market value of the petitioner's land-in-question is Rs.91,12,500.00 in contrast to that of the land of Biswajit Sen, although the two lands might be adjacent to each other.

(3.) That apart, it is argued that since the entire land of the petitioner is virtually being rendered useless by the work undertaken by the DVC, while considering the compensation on the basis of valuation, the value of the entire land ought to be taken into account.