SANKARI NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against an order dated June 17, 2008 passed in W.P.23476 (W) of 1997.

(2.) Learned Senior Advocate appearing for the appellants submits that, the appellants are owners of premises No.10/3 and 10/4 Danesh Sheikh Lane, Howrah. He contends that those two premises are not included in the notification for acquisition. His clients are in possession of the properties. He refers to the notification for acquisition dated May 26, 1964.

(3.) Referring to the notification dated May 26, 1964, the learned Senior Advocate appearing for the appellants submits that, the notification is vague. It does not enumerate premises nos.10/3 and 10/4, Danesh Sheikh Lane, Howrah as the premises which were sought to be acquired.