ANJALI BHOWMIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner Anjali Bhowmick has challenged an order of requisition dated November 21, 1986, passed by the Deputy Commissioner, Darjeeling, under the provisions of section 3 (1) of the West Bengal Land (Requisition and Acquisition) Act, 1948 (West Bengal Act II, of 1948), which is annexure 'H' to the present writ petition.

(2.) It appears from the schedule of the said order that premises known as 'Kiran Bhawan' holding No.393, Ward No. XI, Subhaspalli, Police Station-Siliguri, District-Darjeeling has been requisitioned for accommodating office accommodation of the State Government, office of the District Controller, Food and Supplies, Darjeeling and Subdivisional Controller, Food and Supplies, Siliguri.

(3.) The present writ petition was moved before me on January 7,1987 in the presence of Mr. A.C. Moitra, learned Advocate, appearing for the respondents, when civil order was issued and an interim order of injunction was granted to this extent that all further proceedings pursuant to the order of requisition dated November 21, 1986, as per annexure 'H' to the writ petition would be stayed and respondents were further directed not to change the nature and character of the requisitioned premises until further orders.