STATE OF WEST BENGAL Vs. BIVASH CHANDRA SARKAR

JUDGEMENT

(1.) A Judgment and order dated August 7, 2017, whereby W.P. 8661 (W) of 2007 was disposed of by a learned Single Judge, is the subject matter of challenge in this appeal.

(2.) The undisputed facts of this case are as follows:-

(3.) Being aggrieved by non-payment of compensation, the writ petitioners approached the learned Single Judge by filing W.P. 8661 (W) of 2007.