SWAPNA ATTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) An intra-court mandamus appeal was filed assailing the impugned judgment and order dated August 20, 2009 (for short, the impugned order) passed in WP No. 31978 (w) of 2008 (for short, the writ petition), whereunder the writ petition was dismissed and the acquisition of land was upheld.

(2.) The land in question in the District of Howrah was measuring about 145 cottahs being R.S. Plot No. 449; H.S. Khatian No. 256 equivalent to an area of about 1.00 acre classified as Karkhana, Mouja: Malipanchghara J.L. No.1 with the Howrah Municipal Premises No.171, G.T. Road (North), Police Station, Malipanchghara, Howrah-711106 (for short, the said land). The total value of the land claimed to be few crores of rupees.

(3.) The appellants being the writ petitioners from their predecessors-in-interest were the absolute owners of the said land.