DEEPA JAISWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is the owner of a plot of land measuring about 45 satak situated at Jalan Industrial Complex in Sankrail, Howrah.

(2.) Allegedly, the petitioner is running a building material business on one part of the vacant land as well as residing in a G+1 building on another part of the land. The petitioner is also the authorised dealer of renowned cement companies for the last 15 years.

(3.) The petitioner alleges that on April 8, 2022, the petitioner received a notice from the office of the Block Development Officer (BDO), Sankrail, asking the petitioner to attend a meeting to be held on April 12, 2022 at the office of the BDO regarding installation of electric tower for Jangalpur Sub-Station. It was disclosed to the petitioner 's agent in the meeting that some portion of the petitioner 's land was required for installation of electric tower.